Ashok Bhusan, J. - (1.) Heard Sri R.S. Mishra, Counsel for the petitioner, Sri H.N. Tripathi appearing for respondent Nos. 2 and 3 and learned Standing Counsel for respondent No. 1.
(2.) Counter and rejoinder affidavit have been exchanged and with the consent of the parties, the writ petition is being decided finally.
(3.) This writ petition has been filed by the petitioner praying for issue of a writ, order or direction in the nature of mandamus directing the respondents to grant the appointment to the petitioner in accordance to his qualification.;