- (1.) Heard Sri G.K. Singh, learned Counsel for the petitioners, learned standing counsel for respondent No. 1 and Sri M.A. Qadeer learned Counsel appearing for respondent No. 2.
(2.) The petitioners have filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari quashing the order dated 10th April 2003 (Annexures 8 and 15 to the writ petition) passed by respondent No. 2 rejecting the candidature of the petitioners No. 2 and 3, for appointment on the post of Principal/Senior Lecturer in Government Inter College/District Education and Training Centre. The petitioners have also sought a mandamus commanding respondent No. 2 to appoint them on the post of Principal, Government Boys/Girls intermediate Colleges in accordance with law.
(3.) At the outset learned Counsel for the petitioners stated that so far as petitioners No. 1 and 2 are concerned, their candidature has been cancelled by respondent No. 2 rightly and, therefore, he is not pressing this writ petition for them. He has confined his arguments in this writ petition only with respect to petitioner No. 3.;