M. Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the fax message dated 26.7.1999, Annexure-7 to the writ petition and for a mandamus directing the respondents to appoint the petitioners on the post of Apprentice Development Officers after declaring the final result of the selection held in pursuance of the employment notice dated 25.1.1999.
(2.) We have heard the learned counsel for the parties.
(3.) It is alleged in paragraph 3 of the petition that as per L.I.C. circular dated 20.1.1999 recruitment of Apprentice Development Officer is to be made from certain sources which are mentioned in that paragraph. In paragraph 4 of the petition, it is alleged that by employment notice dated 21.1.1999 issued by the Zonal Manager. North Central Zone Office. L.I.C. Kanpur recruitment of 300 posts of Apprentice Development Officer was notified for various divisional offices and for Varanasi Division and number of vacancies notified were 38. True copy of the employment notice dated 21.1.1999 is Annexure-2 to the writ petition. In paragraph 5 of the petition it is alleged that the petitioners are working as Agents in the Respondent Corporation and satisfy the eligibility requirements for being considered for 50% quota meant for the Agents of the Corporation. On 25.4.1999 a written test was held in which the petitioners also appeared. Thereafter the result was declared in May, 1999 in which the petitioners were shown as qualified in the written examination. They were called for interview and were awaiting publication of the final result. In paragraph 14 of the petition, it is alleged that the final result with respect to selected candidates of Agra, Aligarh, Allahabad. Kanpur, Haldwani. Lucknow and Meerut Divisions were published in July, 1999 vide Annexure-6. However, the result was not declared for Varanasi Division and hence Writ Petition No. 28914 of 1999 was filed in this Court. This Court directed that the result should be declared or the respondents should show cause vide order of this Court dated 16.7.1999. In paragraph 18 of the writ petition, it is alleged that instead of showing cause the respondents have arbitrarily issued the impugned fax message dated 26.7.1999 cancelling the entire selection for Varanasi Division besides three other divisions and ordered fresh selection. True copy of the fax message is Annexure-7 to the writ petition. The petitioner relied on the decision of the Supreme Court in Asha Kaul v. State of Jammu and Kashmir. 1993 (2) JT 688 and some other decisions, e.g.. Ram Prasad Rai and others v. State of U. P. and others, 1995 (2) UPLBEC 985.;