- (1.) This Special Appeal has been filed to assail the judgement and order dated 5 January 2018 of a learned Judge of this Court by which the writ petition filed by the appellants for quashing the select list and for giving them appointment under the physically handicapped category has been dismissed.
(2.) It transpires that pursuant to an advertisement made on 18 June 2008 for appointment of Safai Karmchari, a select list was drawn. It is this select list that was sought to be challenged in the writ petition. The learned Judge observed that none of the selected candidates were arrayed even in a representative capacity.
(3.) All that is submitted by learned counsel for the petitioners is that even if the select list is not quashed, the petitioners could have been offered appointment as certain posts remained vacant.;