- (1.) We have heard learned Counsel for the parties.
(2.) The grievance of the Petitioner is 3 fold. Firstly, the advertisement was not published in terms of the Rules which require the advertisement to be published in a newspaper having circulation in the State and having circulation in the locality. Secondly, his submission is that though the advertisement was not in terms of the Rules even though there are other category of qualifications namely Certificate of Hafiz and Maulvi. The advertisement only calls for application from those who have certificate of Alim or Inter with Urdu with 55% marks. Thirdly, it is submitted that on remand there were directions that the Petitioner be heard yet he was not given proper hearing.
(3.) We have heard learned Counsel.;