- (1.) Heard learned counsel for the petitioner and Sri Gyan Prakash who has put in appearance on behalf of the respondents.
(2.) The petitioners are two in number. They have preferred this writ petition for issuing a writ of certiorari to quash the addendum issued by the Staff Selection Commission, Northern Region, New Delhi, respondent no. 3 on 20.04.2015.
(3.) The essential facts are that the respondent no. 2 has issued an advertisement for Combined Higher Secondary (10+2) Examination 2014 for recruitment on the post of Data Entry Operators and Lower Division Clerks at various centres all over the country. The grievance of the petitioners is that from the scheme of the examination, it is evident that there shall be only one objective type paper and the candidates, who qualify in the aforesaid objective type papers, shall be permitted to appear in the typing examination. The petitioners claim that they possessed the essential qualification. The petitioners appeared in the objective examination, result of which was declared and in the meantime, the respondent no. 3 on 20.04.2015 has issued addendum whereby it has been stipulated that the Commission has decided to hold the two examinations i.e. additional descriptive type examination (qualifying in nature). Against the said decision, the petitioners have approached this Court by means of the present writ petition.;