- (1.) The present appeal is directed against the order of the Learned Single Judge dated 08.02.2010 whereby the writ petition filed by the appellant was dismissed along with other connected writ petitions.
(2.) The appellant was petitioner No.2 in CWP No.19046 of 2008 and had filed the writ in the nature of certiorari for quashing of advertisement dated 19.10.2008 along with other petitioners and for issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioners against the advertised posts being qualified and eligible for the same.
(3.) The pleaded case of the appellant in the writ petition was that advertisement dated 15.03.2008 was published for filling up the post of Clerks in District & Sessions Court, Mansa and the petitioners had applied for the same. In pursuance of the said advertisement, written test was conducted by the respondent on 03.06.2008 and the result was declared on 08.06.2008 and the written examination was cleared by 61 candidates including the petitioners and separate letters for appearing in the operation of computer efficiency test were sent to the candidates which was conducted on 05.08.2008 and the result was declared by the respondent on 26.08.2008 wherein only 10 candidates were appointed. The respondent again advertised, vide public notice dated 19.10.2008, for filling of 14 posts of clerks wherein the conditions and qualifications for the said posts were identical to the previous advertisement and accordingly, the said advertisement was challenged on the ground that a select list of successful candidates had been prepared which shall remain in force for one year from the date of declaration of the result. Since the petitioners had qualified the written examination as well as the computer efficiency test and were eligible for the said post, therefore, they should be considered for the 14 posts of Clerks as the select list was valid for one year from its preparation.;