2005 ALL. L. J. 1702 ::2005 (2) All CJ 1223 ::(2005) 2 ESC 1289 ::(2005) 3 All WC 2429 ::(2005) 59 All LR 468 ::2005 All CJ 1223

Allahabad High Court

Hon'ble Judge(s): S. Rafat Alam., Vikram Nath , JJ

(A) Constitution of India , Art.16— Cancellation of appointment - Validity - Selection for post of Forester in Forest Department - Daily wagers were working on that post - High Court had given direction to regularise services of daily wagers by framing rules - Selection cancelled pending finalisation of regu-larisation scheme under orders of High Court - Not illegal. (Para 15) (B) Constitution of India , Art.16— Cancellation of selection - Validity - Selection for post of Forester in Forest Department - Policy decision taken by State Govt. to cancel selection and to frame scheme for regularisation/absorption of daily wagers working on that post - Not improper - Mere selection would not confer legally enforceable right in selected candidates to challenge the selection. (Para 20) .....