- (1.) Leave granted.
(2.) The High Court dismissed the writ petition filed by the appellant on the ground that his petition has become in-fructuous by passage of time. The appellant had been considered for selection in the year 1997. On that basis the High Court dismissed the petition. We do not know the period of currency of the select list or otherwise. Further, the stand of the respondents is that the appellant was not entitled to any relief at the hands of the Court. If that is so, the merits of the case should have been gone into. The order of the High Court is, therefore, set aside and the matter is remitted to the High Court for fresh consideration in accordance with law. The I appeal is allowed accordingly.;