KURIAN,J. - (1.) Leave granted.
(2.) The appellant is aggrieved since he was not appointed as a Multipurpose Health Assistant (Male), pursuant to a selection conducted in the year 1999. It is seen from the counter affidavit that the appointment could not be done on account of some other pending litigations.
(3.) When the matter came up to this Court, on 23.03.2018, we directed the second respondent to submit a report as to whether there is any vacancy available in the post of Multipurpose Health Assistant (Male) in the District of Nizamabad.;