A.K. Parihar, J. - (1.) Petitioner are seeking appointment in pursuance to selections made in the year 1998. It has been alleged that number of persons were given appointment by way of fraud and if such appointees are removed from service, the petitioners could have been given appointment as per merit prepared in the year 1998. Admittedly, appointments had given in 1998. The appointees continued in service. Even if any disciplinary action is taken against such appointees as per directions of this court or otherwise on the ground of seeking appointment by fraud on the basis of forged documents and such persons are now removed from service, the vacancy cannot be revert back to the year 1998. The merit list prepared in the year 1998 had expired long back.
(2.) Under the circumstances, the relief, as sought, cannot be granted by this court under writ jurisdiction. The writ petition is dismissed accordingly as having no merits.;