- (1.) Leave granted.
(2.) The appellant applied for appointment to the post of Panchayat Urdu Shikshak in 2007. As he was not appointed and respondent No.2 who secured lesser marks than him was appointed, he approached the Tribunal which ruled in his favour and directed his appointment. The High Court set aside the order of the Tribunal on the ground that the challenge to the selection of respondent No.2 was made after a delay of 2 years and that he did not approach the concerned authority i.e. Block Development Officer for suitable relief. The High Court found fault with the direction given by the Tribunal to appoint the appellant and set aside the order of the Tribunal.
(3.) In view of his higher merit, normally, the appellant would have been entitled, at least, to a direction that he should be considered for appointment to the post of Panchayat Urdu Shikshak. But, in view of passage of more than 11 years, after the selections were finalized, we do not see any reason to interfere with the judgment of the High Court.;