- (1.) Petitioners have filed this writ petition praying for a direction to respondents to give them posting letters as per final selection list on the post of Constable and accordingly assign them proper place in the seniority list and further to pay them all back wages with consequential benefits.
(2.) Pursuant to advertisement, petitioners applied for the post of Constable. The respondents, after taking written test, physical test and verifying the testimonials, issued selection list on 20.08.2011, wherein the petitioners were shown as selected. On that basis, number of candidates have been given appointment but the petitioners have been left out and are not issued posting letters. The respondents have not cancelled the vacancies as yet.
(3.) It is contended that the petitioners were shown in the merit as per assertion made in para 6 of the writ petition, which reads thus, 6. That the list issued by the respondents shows the name of the petitioner No. 1 at S. No. 2, petitioner No. 2 at S. No. 5, petitioner No. 3 at S. No. 9, petitioner No. 4 at S. No. 19, petitioner No. 6 at S. No. 22, petitioner No. 7 at S. No. 23, petitioner No. 9 at S. No. 26 are shown. The name of the petitioner No. 5 and 8 are not shown in the final list as their verification was made later on, however, they have been included in the final selection list. Thus, all the 9 petitioners stood selected.;