- (1.) HEARD learned Counsel for the parties on merit and perused the record.
(2.) THE present special appeal has been filed against the judgment and order dated 21.5.2008 passed by his Lordship Hon. Mr. Justice Sanjai Mishra in Civil Misc. Writ Petition No. 8006 of 2007, Dhananjai Singh v. State of U.P. and Ors. Civil Misc. Writ Petition No. 8006 of 2007 by which the writ petition was allowed. Facts giving rise to filing of the aforesaid writ petition in brief are that four posts of class IV employee were advertised by Respondent No. 5, the Principal, Lokmanya Inter College, Janki Nagar, District Kushi Nagar in daily Newspaper " Aaj" dated 1.1.2007. As per advertisement, the last date for submission of the application form was 21.1.2007. It is stated that Respondent No. 5 published the corrigendum to the advertisement dated 1.1.2007 whereby modifying the last date of submission of the application form as 15.1.2007 in place of 21.1.2007. Thus, the last date of submission of the application form was preponed by the Principal of the College.
(3.) THE Appellants submit that they had been selected by the Selection Committee, therefore, they have legal right to be appointed in the vacancy of class IV post advertised by the college.;