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Judgment
P. Sam Koshy, J
The present petition has been filed seeking for a direction to the respondents to consider their representations for appointing them on the post of
Multipurpose Health Worker (Male) on the basis of their qualification and experience which they have.
On a query being put to the counsel for the petitioners, he fairly admits that for the advertisement which was issued, the petitioners had not applied
for the post and they had not participated in the recruitment process.
Given the aforesaid submission of the counsel for the petitioners, this court is not inclined to proceed further with the case for the reason that until
and unless the petitioners subjected themselves to the recruitment process as has been initiated by the respondents in accordance with rules, the
petitioners cannot claim for any relief which they have sought for. Neither they would be entitled for preferential treatment also without participating in
the recruitment process.
Ont these two grounds itself, the writ petition being totally devoid of merit deserves to be and is accordingly dismissed.
Needless to mention that any subsequent recruitment process which is initiated by the respondents, subject to petitioners being eligible for the same,
they would be entitled to participate in the said recruitment process.