As per case facts, the Respondent No. 2 advertised nine Scientific Officer posts as Unreserved, later reclassifying them. Petitioners qualified preliminary and final written exams, and appeared for interviews, but ... results were not declared for over 1.5 years. Subsequently, a fresh advertisement was issued for the same posts with altered categories, and the previous advertisement was canceled, except for one post. The petitioners allege illegal cancellation and seek declaration of results. The question arose whether a candidate acquires a right to claim appointment once the selection process is completed, or if the employer has a right to cancel it at any stage. Finally, the High Court held that participation in a recruitment process does not confer an absolute right to appointment, and authorities can cancel it with valid justification. Since the original advertisement violated recruitment rules, the selection process was deemed a nullity. The petitioners' claim for declaration of results and appointment was declined, but a refund of application fees was ordered.