- (1.) HEARD learned counsel for the parties.
(2.) THE petitioners had applied for dealers for a Kisan Sewa Kendra. Respondent No. 4 was also one of the applicants. THE petitioners had earlier moved this Court by way of a petition, being Writ Petition No. 69955 of 2010. THE learned Bench of this Court by order dated 15.12.2010 disposed of the same with a direction that if the complaint of the petitioners had not been finally disposed of, then to take final decision and then all concerned will be at liberty to proceed further in accordance with law. Respondent No. 3 thereafter considered the complaint as filed by the petitioners and had rejected the complaint on the ground that there is no substance. Xerox copy of the minutes of the Committee, which took the decision, has been placed on record. By the present petition, what the petitioners contend is that considering marks allotted to them, it is submitted that though they have experience certificates, they have been awarded zero mark whereas for similar experience certificate, the respondent No. 4 has been awarded full four marks. It is the submission of the petitioners that no reason has been given by the Committee as to why, though the petitioners had experience certificates, they have been given no marks.
(3.) A policy has been placed before us. Insofar as the caption of 'Experience' is concerned, the same is mentioned as below: JUDGEMENT_359_ADJ3_2011Image1.jpg The question before us is as to whether the matter should be referred back for consideration or considering the policy, which is placed before us, should we exercise our writ jurisdiction. We find that earlier this petitioner had come to this Court and the matter was sent back. Considering above, in our opinion, as the matter does not pertain to any disputed questions of facts, based on the facts on records, this petition can be disposed of.;