Sudhir Agarwal, J. - (1.) Heard learned Counsel for the parties. The counter and rejoinder affidavits have already been exchanged and with the consent of the parties, the writ petition being heard and decided finally under the Rules of the court at the admission stage.
(2.) The petitioner has challenged the advertisements dated 23rd July 2001 and 30th January 2002, (Annexure No. 5 & 7). However, a perusal of Annexure No. 5 shows that it is not an advertisement but the order dated 23rd October 2001 rejecting the representation dated 30th July 2001 of the petitioner against the selection held for the post of Messenger, in pursuance to the advertisements dated 14th February 2001 and 2nd June 2001. Similarly Annexure No. 7 is the order dated 30th January 2002, rejecting the petitioner's representation against his non-selection for the post of Messenger in pursuance to the advertisements dated 2nd June 2001 and 20th July 2001.
(3.) However, instead of dismissing the petition on this ground alone, the court has considered the grievances of the petitioner on merits inspite of the aforesaid defects in the relief sought in the writ petition, which has not been rectified or corrected by the petitioner.;