- (1.) Heard Sri L.C. Srivastava, learned Counsel for the appellant and have perused the record.
(2.) By means of this Special Appeal the appellant has challenged the Judgment and Order dated 1.12.2003 passed b a learned Single Judge in Civil Misc. Writ petition No. 38624 of 2002 whereby the writ petition filed by the appellant has been dismissed.
(3.) Briefly, the facts of this case are that in the year 1995 the petitioner -appellant had applied and participated in the process for recruitment of Class IV posts in Zila Panchayat, Varanasi. Accordingly to the petitioner, he was selected and placed at serial No. 4 of the select list. Since the petitioner did not join the post within the stipulated period, the post was offered to Respondent No. 4 Subedar Ram, who was in the waiting list.;