- (1.) Instant writ petition has been filed by the petitioners with the following prayers:- "It is, therefore, most humbly prayed that this Hon'ble Court may kindly be pleased to accept and allow this writ petition, call for the entire record of the case and; (i) That the Hon'ble Court may kindly be pleased to pass an appropriate writ, order or direction may kindly be please to quash and set aside the order dated 16.10.2018 (Annexure-10) by which the representation submitted by the respondents have been rejected. (ii) That the Hon'ble High Court may kindly direct the respondents to fill the posts by General/OBC Category candidates by converting the backlog vacancies of the SC Category into the General Category vacancies. (iii) That the Hon'ble High Court may kindly direct the respondents to consider the candidature the petitioners for appointment on the post of Prabodhak, after converting the backlog vacancies of SC Category into General vacancies, as per their merit place. (iv) That the Hon'ble Court may kindly be pleased to direct the respondents to consider the case of the petitioner for appointment on the post of Prabodhak by treating the petitioners to be within the prescribed age limit. (v) That the Hon'ble High Court may kindly direct to hold the proper investigating in the matter in relation to the gross illegalities committed by the respondents in making appointment on the past of Prabodhak in terms of the advertisement issued in the year 2008. The appropriate action may kindly taken against the Erring officers of the department who committed illegalities while making the selections. (vi) Any other appropriate writ, order or direction, which this Hon'ble High Court may consider just and proper, in the facts and circumstances of the case, may kindly be passed in favour of the petitioner. (vii) The cost of the writ petition may be quantified in favour of the petitioner."
(2.) Counsel for the petitioners submits that the respondents have wrongly rejected the representation submitted by the petitioners vide order dated 16.10.2018. Counsel further submits that the posts of Prabodhak are still lying vacant under the ST Category and the respondents be directed to appoint them on the post of Prabodhak.
(3.) Heard counsel for the petitioners and perused the record.;