Bal Raj Tuli, J. - (1.) This order will dispose of C. W. P. Nos. 1228 and 1229 of 1975.
(2.) The petitioner were selected by the High Court on Oct. 28, 1972, for appointment as District Judges, Additional District Judges in the State of Haryana. Their names were recommended to the Governor under Art. 233 of the Constitution for appointment. After 27 months, the Government rejected the recommendation of the High Court. The petitioners have filed the writ petitions challenging the order of rejection of the Government on the ground that the rejection is arbitrary and it offends their constitutional right under Art. 16 of the Constitution.
(3.) A preliminary objection has been raised by the State Government that the petitioners are not competent as the petitioner have no right to come to this Court. We find force in this preliminary objection taken on behalf of the Government. It has been held by their Lordships of the Supreme Court in The State of Haryana and others Vs. Subash Chander Marwaha and others, 1973 S.L.J. 795 that a candidate whose name has been recommended has no right to be appointed and, therefore, a mandamus cannot be issued to the appointing authority to appoint him.;