KURIAN,J. - (1.) The grievance of the appellant is that he was not considered for appointment as Agricultural Development Officer against a post reserved for Scheduled Caste category and against that slot, a General category candidate was appointed.
(2.) There is no dispute that the General category candidate, namely, Baghel Singh, is senior to the appellant, but according to the appellant, since it was a post reserved for Scheduled Caste category, though the appellant was junior, he being the Scheduled Caste, as against the General category, the appellant should have been appointed.
(3.) We do not find that such a case was argued before the High Court. In any case, the affected parties are also not before us. The appellant is retired also.;