Sabina, J. - (1.) PETITIONERS have filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari for quashing notice dated 2.2.2015 (Annexure P4) and the advertisement dated 9.3.2015 (Annexure P13). Petitioners have further prayed a writ in the nature of mandamus be issued directing respondent No. 3 to issue appointment letters to the petitioners on the basis of written test as well as typing test qualified by them in pursuance to the advertisement dated 3.3.2014 (Annexure P1).
(2.) CASE of the petitioners, in brief, is that respondent No. 3 had issued advertisement Annexure P1 for appointment of Warehouse Assistant Grade II. Petitioners applied for the said post and were issued roll numbers and they appeared in the written test on 31.8.2014. As per the result declared by respondent No. 3 qua written test, petitioner No. 1 was at serial No. 1 in the merit list, whereas, petitioner No. 2 was shown at serial No. 3 and petitioner No. 3 was shown at serial No. 22. Petitioners appeared in the typing test on 22.11.2014. Petitioners successfully qualified the typing test but were not issued the appointment letters. However vide notice dated 2.2.2015 (Annexure P4), respondent No. 3 scrapped the written/typing test. Although, the reasons given by respondent No. 3 was that the written test and type test were being scrapped on account of administrative reasons but the same had been scrapped because kith and kin of employees of the respondents conducting the test could not successfully clear the written/type test. The other regional offices had declared the result and issued appointment letters to the successful candidates for the post of Warehouse Assistant Grade II. Respondent No. 3 had again advertised the same post on the same conditions on 9.3.2015 vide Annexure P13.
(3.) LEARNED counsel for the petitioners has submitted that the posts of Warehouse Assistant Grade II were advertised by respondent No. 3 vide Annexure P1. Petitioners had qualified the written test as well as typing test. However, respondent No. 3 scrapped the written/typing test as the kith and kin of the employees of the respondents had failed to clear the written and typing test. Thereafter, fresh advertisement Annexure P13 was issued without any change than the earlier advertisement Annexure P1. Hence, the advertisement Annexure P13 was liable to be quashed. Learned counsel for the respondents, on the other hand, has submitted that the written test/type test were quashed vide Annexure P4 dated 2.2.2015 as there were certain irregularities detected in the recruitment process and due to this reason, fresh advertisement was issued. Petitioners had not submitted their applications in terms of the advertisement Annexure P13. Eleven relations of the official of the Corporation had appeared in the first recruitment process but they could not qualify the written test/typing test. The said eleven persons had failed to qualify in the second recruitment process also.;