M.Y.EQBAL, J. - (1.) HEARD Mr. R.P. Gupta, learned counsel appearing for the petitioners and Mr. Saurav Arun, learned counsel appearing for the respondents.
(2.) IN this writ petition, the petitioners seek a writ of mandamus commanding upon the respondents to issue appointment letters for the respective posts for which all the petitioners have been declared successful as per the result published by the respondents. It appears that an advertisement was published by the respondents under the signature of Deputy Commissioner -cum - President of District Tuberculosis Control Society, Chaibasa, Singhbhum West in the newspaper on 26.10.2003 for appointment on the post of Data Entry Operator, Laboratory Technician, Senior Treatment Supervisor. It is contended by the petitioners that they appeared for their interview on different dates and the final result was declared on 17.11.2003, and petitioners were selected against different posts.
(3.) PETITIONERS ' case is that before publication of result a meeting was held under the Chairmanship of Deputy Commissioner (Development) Singhbhum West in which five members were present and all the procedures were followed for selecting the candidates including the petitioners. The petitioners were surprised to know that on 25.2.2004, the Deputy Commissioner has published fresh advertisement for the same post for which the petitioners have been selected.;