- (1.) Heard learned counsel for petitioner and Sri Ranjan Srivastava, learned counsel for respondents.
(2.) Petitioner, admittedly, as per his own case, was in waiting list for the recruitment held in 2005 and on that basis, he is seeking writ of mandamus commanding the respondent to appoint him in Central Reserved Police Force.
(3.) It is well settled that a wait list candidate has no indefeasible right of appointment.;