- (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition the petitioner has challenged the order dated 4.3.2014 whereby she has been communicated the reasons for rejection of her candidature for appointment after her selection. The reason mentioned therein is the absence of minimum 3 years experience in the area of Credit Appraisal of industrial projects in Financial Institution/banks.? The impugned order clearly states that the general instructions relating to the advertisement in question clearly empowered the respondents to cancel such selection at any stage even after appointment.
(3.) The admitted factual position is that the petitioner does not possess the aforesaid experience.? The impugned order in paragraph 6 states as under :- 6. It is also evident from your under-mentioned reply to the following question in the online application that it is well within your knowledge even before your applied for the post of Finance Executive that you did not possess the requisite experience for the said post :- "Do you have 3 years in the area of credit appraisal of Industrial projects in Financial Institution/Banks" Reply furnished- No";