- (1.) The aforesaid tour appeals have been prefer to hear and dispose of eight writ petitions in which several persons were petitioners. All the writ petitions by the impugned common judgment and order, have been dismissed without granting any relief. The facts of all these cases are identical, therefore fact in issue and law both being identical, so it was convenient for the learned Trial Judge to dispose of by one judgment. After scrutinizing the writ petitions and the affidavit-in-oppositions filed to the respective writ petitions before the Hon'ble First Court it appears to us the learned Trial Judge has broadly recorded the facts accurately. However, in the Court of Appeal we need to state the fact briefly. All the appellants/writ petitioners in response to the advertisement issued by the respondent-Life Insurance Corporation of India (hereinafter referred in short 'Corporation') applied for being empanelled and or selected for appointment to the clerical posts in various branches and divisions of the respondent. The language of the advertisement issued by the respondents were having significant expressions as has been claimed by the writ petitioners/appellants. First, advertisement issued on 23rd November, 1993 by which all the Indian citizens irrespective of the caste and creed were invited to respond and therein it was specifically mentioned that those who would be empanelled will be appointed as and when regular post will be created. In the mean time, they would be appointed on temporary basis as and when it would be required for temporary appointment. Subsequently, it was clarified on 24th November, 1994 by a notification stipulating that in view of reservation policy for other backward classes some posts out of the posts already advertised would be reserved for other backward communities.
(2.) It is not disputed by the appellants and each of them were empanelled. As such they were waiting for their turn to be called for joining to the said clerical post. A few of them however after having waited for a considerable time could not bear the delay hence they approached this Court by filing a writ petition in 2002 and result of hearing of the said writ petition did not yield result as the said writ petition was disposed of by only recording the representations on behalf of the respondents that their turn had not come.
(3.) Thereafter, immediately before filing of the instant writ petitions they came to know on 20th November, 2007 and 26th November, 2007, the panel prepared pursuant to the above advertisement has been cancelled and thereby their prospect of getting employment was absolutely shattered hence they filed writ petitions. It was discovered by the appellant-writ petitioners that a good number of empanelled candidates from the panel had got appointments before it was scrapped and they have joined in Patna division and various other stations.;