- (1.) Heard Sri Upendra Nath Misra, learned counsel for the petitioners and Sri Mansoor Ahmad, learned Chief Standing Counsel for the opposite parties.
(2.) Challenge herein is to the order dated 27.09.2008 passed by opposite party no. 4 by which the selection and appointment of the petitioners on group 'D' posts in the office of C.M.O. Barabanki was cancelled.
(3.) The facts of the case are as under:-- On 22.08.2006 the State Government decided to fill up the vacant Class-IV posts under the opposite parties and requisitioned necessary details in this regard. After receiving the details it approved the time schedule for such selection vide its order dated 12.09.2006 and granted approval to the concerned opposite parties to proceed with the same. The said time schedule, as approved by the State Government, was circulated to the district units by the Director. As per Chief Medical Officer, Barabanki, the letter of the Director dated 30.09.2006 in this regard was received by him belatedly on 22.10.2006. Accordingly he got the advertisement published in two newspapers on 27.10.2006 inviting applications from eligible persons for filling up 17 existing vacancies. As per the said advertisement the application forms could be obtained from the office of the Chief Medical Officer, Barabanki by 31st October, 2006. The last date for submission of the application forms was 02.11.2006. The application forms duly filled could only be sent by registered post/courier. On 13.11.2006 a selection committee was constituted by the Chief Medical Officer, Barabanki as directed by the Additional Director, Faizabad vide his letter dated 13.11.2006. The interviews were held from 16.11.2006 to 18.11.2006. On the last day of interview i.e. 18.11.2006 result was declared and the appointment orders were also prepared and issued to the selected candidates on that very day. It is said that 23 selected candidates to whom the appointment letters were issued joined their services on 20.11.2006.;