- (1.) I have heard Sri Arvind K.Pandey, learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) The petitioner is aggrieved by order dated 29.3.2014 by which the claim of the petitioner for appointment on the post of Cook/Kahar has been rejected.
(3.) The petitioner along with others applied for the post of Cook/Kahar against four vacant posts. In the select list (Annexure-2 to the writ petition) the petitioner's name was placed in the waiting list. The four posts were filled up as the selected candidates had joined. Thereafter one Bittu Singh at serial no.4 resigned after joining. It is against the vacancy created by the resignation of Bittu Singh that the petitioner is claiming his appointment on the ground that he is the only candidate in the waiting list.;