- (1.) The petitioners have approached this Court for two reliefs; (1) that the respondents be asked to show why result of the limited (departmental) examination for appointment on the post of Deputy Collector held in the year 2006 has not been published till date and (2) the respondents be directed not to hold the limited (departmental) examination for appointment to the same post in pursuance to the advertisement dated 8th October,2010 till the result of the first limited (departmental) examination held in 2006 is declared.
(2.) In para 14 and 19 of the counter affidavit filed on behalf of the respondent nos.3,4 and 5, it has been categorically stated that the conduct of the first limited (departmental) competitive examination for the post of Deputy Collector held in 2006 is under investigation by CBI and an inquiry report in respect of the same is awaiting.
(3.) In view of the the aforesaid fact, this Court is not inclined to direct the respondents to act upon the said examination and declare the result or to make appointment pursuant thereto.;