PRAMATH PATNAIK,J. - (1.) Heard learned counsel for the parties.
(2.) In the instant writ application, the petitioners have inter alia prayed for direction upon the respondent nos.1 to 3 to appoint them giving age relaxation in pursuance of order dated 11.02.2004 passed in W.P.(S) No.6358 of 2002 filed by the similarly situated persons.
(3.) The short fact as disclosed in the writ petition is that respondent no.1 on 4.11.1995 wrote to respondent no.4 notifying the vacancies for the post of Junior Overman giving particulars and details of the vacancies. The petitioners after fulfilling required criteria submitted their applications for appointment to the post of Junior Overman to the respondent no.1. Accordingly, they appeared in the written test and after being qualified in the written test they were called for interview in terms of letter dated 25.10.1997 as evident from Annexure-3 series. It has been alleged that after facing interview respondent kept silent over the matter for a petty long period. It has further been averred in the writ application that case of the petitioners is squarely covered by W.P.(S) No.6358 of 2002. Being aggrieved by non selection of the petitioners on the aforesaid post, left with no alternative, efficacious and speedy remedy, the petitioners have approached this Court under Article 226 of the Contitution of India, invoking extraordinary jurisdiction of this Court for redressal of his grievance.;