As per case facts, petitioners, aspirants for various police posts, participated in a 2021 recruitment. Despite clearing all stages, their names weren't in the final list. Information on the final ... merit list and waitlist was withheld. During their writ petitions challenging this, the State issued a new advertisement for similar posts. The Single Judge directed waitlist publication but rejected other reliefs, finding no right to appointment from the waitlist and allowing candidates to apply afresh. The appeals contend this was arbitrary, violative of Articles 14 and 16, and that the State should justify not filling existing vacancies from the prepared waitlist. The question arose whether the State could abandon an ongoing recruitment process with a prepared waitlist and admitted vacancies to issue a fresh advertisement. Finally, the High Court held that the employer has discretion to fill vacancies and no statutory mandate compels filling from the waitlist. The State's decision to close the 2021 recruitment and carry forward vacancies was an executive domain. Finding no mala fide or arbitrariness, the appeals were dismissed, except for directing waitlist publication.