Hon'ble Mrs. Sunita Agarwal, J. - (1.) HEARD Sri Ram Autar Verma, learned counsel for the petitioner and Sri Prakash Padia, learned counsel for the respondents No. 2 to 6.
(2.) THE petitioner, by means of present writ petition, has challenged the cancellation of his selection for appointment of dealership for 'Kisan Sewa Kendra" at Village Nazampur Garuma, District Firozabad under open category. The case of the petitioner is that in pursuance to the advertisement dated 12.12.2007 he moved an application on 12.1.2008 in the office of respondent No.6 which was received on 15.1.2008. After scrutiny of the application form, a call letter was issued to her on 6.8.2009 calling upon her to appear for interview held on 26.8.2009. The petitioner appeared for interview and after evaluation of inter se merits all the three candidates who appeared for the interview, the selection was finalized on 26.8.2009. The petitioner was empaneled as the first candidate whereas the other two were found disqualified. The copy of the evaluation/result of selection done by the respondent authority dated 26.8.2009 is on record as Annexure 4 to the writ petition.
(3.) FURTHER , case of the petitioner is that after empanelment was done, respondent No. 6 instructed to conduct field investigation in respect of the petitioner's selection. He submits that the field investigation report was submitted to respondent no.6 who in turn reported the same to respondent no.3 for its approval for petitioner's selection.;