- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from the order of the M. P. Administrative tribunal, Jabalpur in OA No. 2484 of 1989 dated 12/10/1993 directing the appellant to proceed with the selection of the candidates without taking into account the amendment made to the rules, introducing the B. Sc. as a qualification for consideration of the applications of candidates. The facts lie in a short compass.;