- (1.) Heard learned Counsel for the petitioner and the learned standing counsel.
(2.) The challenge is to the action of the respondents in not extending the benefit of an appointment on the post of Sub-Inspector whereas such consideration has been extended in the case of other persons.
(3.) Sri Siddharth Khare learned Counsel for the petitioner relying on the decision in the case of Surya Kant Kadam v. State of Karnataka, 2002 9 SCC 445, contends that in para 2 of the said decision it has been held that such an approach may amount to an act of hostile discrimination.;