- (1.) Heard Sri Om Prakash Pandey, Advocate, holding brief of Sri Rajesh Kumar, appearing for the petitioner and Ms. Smriti Kartikaya, learned counsel appearing for the respondent.
(2.) This intra code appeal is directed against the judgement and order of the learned Single Judge dated 11.04.2011. The order reads as follows:- "The petitioner is aggrieved by the appointment made pursuant to the advertisement issued by the office of the District Panchayat, Kaushambi. The petitioner has not placed on record the appointment orders and nor he has impleaded the appointed persons as respondents. No relief, therefore, can be granted to the petitioner. The writ petition is, accordingly, dismissed."
(3.) From the aforesaid it is clear that the writ petition has been dismissed on two grounds (a) non impleadment of necessary parties (b) non filing of the appointment order of the persons who have been appointed.;