- (1.)AS common questions are involved in all these petitions and identical grounds have been raised, they are being disposed of by this common order. However, for the sake convenience, the facts and documents filed in W. P. No. 1164 of 2002, are being considered for disposal of these cases.
(2.)ALL the petitioners applied for selection as trainee workers in Ayurved Department in pursuance to advertisement (Annexure P-3 ). The advertisement was for appointment of Ayurved Women Health Workers (Dhai) in training centres situated at Raoun, District Bhind and Kolaras, District Shivpuri. It is the case of the petitioners that in pursuance to the advertisement, they submitted their applications along with necessary documents. On receipt of the same, respondents constituted a Selection Committee and on the basis of the merit, the said Committee conducted interview of the candidates and prepared select list and waiting list vide Annexure P-4 and P-5. After selection, vide various orders dated 20-3-2002 as contained in Annexure P-6, the petitioners have been directed to join for training which was to commence from 15-4-2002 as is evident from Annexure P-7. It is the case of the petitioners that on receipt of the aforesaid order, they joined the training and before joining the training, certain declarations and surety bonds were executed by the petitioners in favour of the respondents.
(3.)AFTER completing the requisite formalities, the petitioners joined the training and while undergoing the training for about one month, on 16-5-2002, vide Annexure P-1, the Chief Executive Officer, Zila Panchayat, Shivpuri intimated the Principal of the Training Institute, Kolaras that as certain irregularities have been found in the selection process, action is being taken, therefore, further training be stopped until further orders. Similar orders were passed by the Secretariat of the Indian System of Medicine and Homoeopathy, Bhopal on 30-5-2002, vide Annexure P-2. In pursuance to the aforesaid, petitioners apprehend that the training will be suspended and their selection could be cancelled, therefore, approached this Court by way of these petitions mainly on the ground that cancellation of their selection without hearing them, without giving them reasonable opportunity of submitting their say in the matter and without following the principles of natural justice is illegal.