- (1.) Heard learned counsel for the petitioner, learned counsel for the respondents, learned Standing Counsel and perused the record.
(2.) Counter affidavit has not been filed on behalf of respondent nos.1, 2 and 5 to 7 in spite of last opportunity given on 29.8.2010.
(3.) The present writ petition has been filed with the prayer to issue writ of certiorari for quashing of the advertisement dated 12.8.2008, annexure 10 to the writ petition and further prayer is for commanding the respondents to permit the petitioner to continue on the post of Lab Assistant in the Chemistry Department of the institution.;