D.G.R. Patnaik, J. - (1.) Petitioners in this writ application have sought for an order quashing the advertisement published in the newspaper 'Danik Jagran' dated 29.03.2008 (Annexure -8) whereby the respondents authorities have cancelled all the examinations conducted in the year 2006-07 in respect of the appointment to the post of Lower Division Clerks and have re-advertised for the same post.
(2.) The facts of the case in brief is that in response to advertisement dated 21.04.2005 published in the newspapers for the appointment on the post of Lower Division Clerks, the petitioners and several other candidates have submitted their respective applications. Admit Cards were issued to them and they were also allotted their respective roll numbers and they were called upon to appear at the written examination which was held on 07.05.2006. The results of the written examination were subsequently published in March 2007 and the candidates, who are declared successful, were called upon to appear on different dates from 26.03.2007 to 29.03.2007 for the typing tests. The petitioners had duly appeared at the typing test but thereafter the final results were not published by the respondents. While the petitioners were eagerly and anxiously waiting for the final results, the impugned advertisement was published declaring that the earlier tests were cancelled and applications were invited afresh from the candidates for the same posts.
(3.) The grievance of the petitioner is that by delaying the matter of appointment to the vacant posts, a serious prejudice is being caused to the petitioner in as much as the petitioners would stand to loose opportunity of employment because of the possible age bar. Learned counsel informs further that by the subsequent notification (Annexure -9), the respondent - Deputy Inspector General of Police has stayed the impugned advertisement (Annexure-8).;