- (1.) Heard learned counsel for the parties.
(2.) The selection relates to the post of Instructor (Wireman) of the year 2010. Totally, there were 22 candidates who were selected. The name of the first respondent was not included in the select list but figured in the select waiting list of 7 candidates in which the first respondent was placed at Serial No.1. In the meanwhile, name of one of the candidates who was in the select list, namely, Vineet Kumar Sharma, was deleted from the list of selected candidates as during the verification, it was found that he had not done his diploma in Wireman Trade which was mandatory for selection. It is stated that the inclusion of name of Vineet Kumar Sharma in the select list was due to oversight and there was no mistake on the part of the appointing authorities. Since the name of Vineet Kumar Sharma was deleted from the list, the first respondent who was placed at Serial No.1 was entitled to be considered for the selection.
(3.) Learned Single Judge as well as the Division Bench rightly held that since Vineet Kumar Sharma?s name was deleted from the select list, the first respondent is entitled to the appointment. It is stated that the first respondent has already been given the appointment and is working, the same is taken on record.;