M.Y.EQBAL, J. - (1.) HEARD Mr. Dhananjay Kumar Dubey learned Counsel for the petitioners and Junior Counsel to Advocate General.
(2.) IN this writ application the petitioner has prayed for quashing the revised result published by the respondents in the newspaper namely, 'Hindustan ' on 23.8.2005 whereby earlier result published on 29.5.2005 has been revised without any legal basis and further for a direction to the respondents to issue appointment letters to the petitioners for the post of Constable Driver. The facts of the case lie in a narrow compass : Pursuant to the advertisement No. 2 of 2004 for appointment to the post of Constable Driver for different districts, petitioner filled up forms and appeared in the test. The result - cum -merit list of successful candidates was published in the newspaper dated 29.5.2005 through which petitioners were declared successful. However, the said result was revised and the revised result was published on 23.8.2005 in which persons other than petitioners have been declared as successful candidates.
(3.) MR . Dubey, learned Counsel for the petitioner firstly submitted that pursuant to the advertisement petitioners fulfilled all the conditions and thereby Admit Cards were issued and they were found successful in and every events but the result was revised on the ground that petitioner did not possess license for driving heavy vehicles. According to the learned Counsel, in the advertisement there was no condition for possessing driving license of heavy motor vehicle and as a matter of fact in order to accommodate other candidates this condition was imposed by the respondents.;