- (1.)SPECIAL leave granted.
(2.)IN the instant case, the appellant had got himself registered with the District Employment Exchange, Bijapur. He then applied and his application was sponsored for a vacancy which arose in the Education Department. After the application had been made, it seems that the appellant got himself registered with the Employment Exchange in Belgaum district as well.
The application of the appellant which was sponsored by the District Employment Exchange, Bijapur in the year 1995 was not accepted because by the time it came up for consideration the respondents came to know that the appellant had also got himself registered with the Employment Exchange at Belgaum. The rule of the Government is that a person cannot get himself registered in the Employment Exchanges in two different districts.

(3.)THE non - selection of the appellant as a primary school teacher was challenged but the High Court came to the conclusion that inasmuch as the appellant had got himself registered with the Belgaum Employment Exchange, he is not entitled to be appointed in Bijapur.