- (1.) Heard Sri Tejasvi Misra, learned counsel for the petitioners and Sri Vijay Kumar Rai, Advocate holding the brief of Sri Rajnish Kumar Rai, learned counsel representing all the respondents.
(2.) The instant writ petition has been filed by the petitioners assailing the orders dated 1.3.2017, 20.3.2017 and 27.3.2017 (Annexures 2-B, 3-B, 4-B and 5-B of the writ petition). The petitioners have prayed for issuance of a mandamus commanding the respondents to reinstate the petitioners into service with all consequential benefits.
(3.) Briefly the facts of the case are that the petitioners responded in pursuance of an advertisement (Advertisement No.1/11) which has been issued by the Chief Security Commissioner, Railway Protection Force (R.P.F.) Gorakhpur, U.P. (respondent no.3) for recruitment on the post of Constables (G.D.) in Railway Protection Special Force. In pursuance of the aforesaid advertisement the petitioners applied and they have received admit cards to appear in various stages of examination and thereafter they stood qualified for the aforesaid post of Constable (G.D.);