Devendra Kumar Arora, J. - (1.) BY means of present writ petition, the petitioners are seeking a writ in the nature of certiorari for quashing the order dated 19.05.2003 and consequential order dated 28.05.2003, as contained in Annexures -7 and 10 to the writ petition. The petitioners have further sought a direction in the nature of mandamus directing the respondents not to give effect to the order dated 19.05.2003 and consequential order dated 28.05.2003.
(2.) THE brief facts of the case as culled out from the pleadings of the writ petition are as under: On 11.09.2002, an advertisement was published in Daily Newspaper "Rashtriya Chinha" for filling up the vacancies of class -III and IV posts outside the purview of U.P. Public Service Commission under the backlog quota. The petitioners applied for the post of Messenger after completing all the formalities as per the advertisement. The call letters were issued to the petitioners informing the dates for interview as 12.05.2003 and 13.05.2003. The petitioners appeared before the Selection Committee on the date fixed for interview and were selected by a duly constituted Selection Committee. The appointment letters were issued to the petitioners by the respondent No. 4 on 14.05.2003 directing them to submit their joining to the Block Development Officer concerned within 15 days. In pursuance of the appointment letter, the petitioner Nos. 1 and 2 joined on 17.05.2003 and petitioner No. 3 joined on 19.05.2003. After joining of the petitioners on their respective posts, one Sri Bhagwati Prasad Nishad, the District President of Bahujan Samaj Party made a complaint to the Chief Minister of U.P. and a copy of the same was sent to the District Magistrate, Mahrajganj levelling allegations on the Selection Committee that the selection has been made without taking any interview, no cycle race was done and the merit list was not published as well as due to delayed dispatch of the registered call letters, the same could not be received in time by all the candidates.
(3.) THE District Magistrate, Mahrajganj on 19.05.2003 sent a letter to the Chief Development Officer, Mahrajganj directing that appointment letters be not issued and if the letters have been issued, the charge be not given to the candidates appointed on the said post. The District Magistrate also directed for enquiry on the complaint. The services of the petitioners were terminated by oral orders. Feeling aggrieved the petitioners approached this Court.;