- (1.) Instant appeal is directed against the order of the learned Single Judge dated 29.02.2016.
(2.) At the outset, it may be noticed that the appellants after undergoing selection process held by the recruitment authority pursuant to the advertisement dated 10.02.2010 joined services and appointed vide order dated 02.11.2010 and have reported on duty without any demur, completed their period of probation and confirmed on the posts.
(3.) At this juncture, Now, the appellants are questioning the criteria laid down by the authority in conducting the interview in which the appellants have also participated held during the period 03.09.2010 to 16.09.2010 and the petition has been filed in the year 2016 after almost 6 years of the selection process attained finality; all the appointments were made and at the appellants completed the period of probation and confirmed on their respective posts.;