Ashok Kumar, J. - (1.) Heard Sri Satendra Nath Srivastava, learned counsel for the petitioner and Sri A. C. Tripathi, learned Standing Counsel.
(2.) Supplementary rejoinder affidavit filed be taken on record.
(3.) Learned counsel for the petitioner submitted that the petitioner has applied for the vacancy in ???? "?" (Class-III) for the post of Junior Clerk which was advertised by the respondents. The petitioner appeared in the written examination and he has qualified in typing/shorthand test which was held for the post in question. The respondent has called the petitioner to appear in an interview after the petitioner was found suitable and eligible for the aforesaid post of Junior Clerk in the Collectorate, Gazipur. On 12.4.1999 the appointment letter was issued in favour of the petitioner by the respondent no. 1, District Magistrate, Gazipur. The appointment letter clearly indicates that the petitioner was selected on the post of Junior Clerk on a salary of Rs.3050-4590/-. This appointment letter further indicates that it was a temporary selection and it also indicates that it will be the subject of a decision by the High Court, taken in future in pending matter.;