- (1.) Petitioners applied for appointment to the post of Ayurvedic Pharmacist pursuant to an advertisement published on 03. 06. 2014. This advertisement categorically specified that applications be got received in the concerned office by 15. 06. 2014. Petitioners submit that they send their applications through registered speed post between 04. 06. 2014 to 10. 06. 2014 and the applications were also received in the Directorate of Medical Services. It appears that similar advertisement were published by different departments and, therefore, the department of post inadvertently send petitioners' applications to Director, Medical Health instead of Director, Ayurvedic Services. It was for this reason that petitioners' application were not entertained on merits. Petitioners consequently approached this Court by filing Writ Petition No. 53055 of 2014, which came to be disposed of vide following orders were passed on 26. 09. 2014:- "Heard Sri HP Sahi, learned counsel for the petitioners and learned standing counsel for the respondents.
(2.) The counsel for the petitioner submits that in a similar matter i. e. Writ A No. 47264 of 2014, the following orders have been passed. "Supplementary affidavit filed today is taken on Heard counsel for the parties. With their consent, this writ petition is being disposed of finally without inviting counter affidavit.
(3.) Petitioners no. 1 and 2 have completed their diploma in Pharmacy in the year 1992 and the petitioner no. 3 in the year 1990. The respondents issued an advertisement on 2. 6. 2014 inviting applications for recruitment to the post of Ayurvedic Pharmacist. According to counsel for the petitioners, the advertisement prescribed 14. 6. 2014, as last date for receipt of the applications.;