Irshad Ali, J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent no.1 and Sri Utsav Mishra, learned Advocate, holding brief of Sri Gaurav Mehrotra, learned counsel for the respondent no.2.
(2.) Factual matrix of the case is that in pursuance to an advertisement issued on 15.9.2016, the petitioners applied against the post of Lab Technician. They were issued admit cards to appear in the written examination on 20.11.2016. The petitioners were found successful in written examination, thereafter, along with record, they were called for interview and they were not permitted to appear in the interview.
(3.) Learned counsel for the petitioner, at the very out-set, submitted that on 20.03.2017, he submitted the application which is within the time stipulated under the advertisement, thus denial not to permit to appear in the interview is wholly illegal and arbitrary in nature. He further submitted that the petitioners fulfilled all requisite qualifications and criteria for selection on the post of Lab Technician. In spite of that, he was not permitted to appear before the interview Board.;