Rajeshwar Singh, J. - (1.) WE dismissed this petition on 20th January, 1987 and ordered that the reasons would be given later. So, now we proceed to give our reasons.
(2.) THE Petitioner prays for a writ of certiorari quashing the order dated 4th December, 1984 passed by the District Judge, Agra cancelling the list of selected candidates, and for a writ of mandamus directing him to make appointments to the posts in the ministerial staff from the list of selected candidates prepared in 1980. It appears that the District Judge, Agra held an examination for selection of candidates to the ministerial staff in the year 1980 and on 28th July, 1980 he prepared a list of seventy five persons. During the first year after the preparation of this list only twenty candidates could be appointed. By an order dated 17th October, 1981 (Annexure II) the District Judge directed that this list be continued for another year. Again, on 2nd September, 1982, (vide Annexure V) the District Judge declared the list valid for another year. Subsequently, through Annexure VI on 4 -12 -1984, the District Judge, who took over subsequently, cancelled the list saying that it was contrary to rules to continue the list. It was in this list that the names of the Petitioners were to be found. So, they lost the chance of being appointed and filed this petition.
(3.) THE writ petition is opposed by the Respondents. Their contention is that under the rules the list could not be continued for more than a year and it was rightly cancelled by the District Judge.;