Rajiv Sharma, J. - (1.) HEARD Sri A.M. Tripathi, learned Counsel for the Petitioner and Sri Badrul Hasan, learned Standing Counsel, appearing on behalf of the State.
(2.) LEARNED Counsel for the Petitioner submits that the opposite parties published an advertisement for the post of Seenchpal in the daily newspaper. The Petitioner being fully qualified and being eligible for appointment applied for appointment on the said post. The Petitioner was called for the interview but he was declared unsuccessful arbitrarily. It has been argued by learned Counsel for the Petitioner that the Selection Committee, which was constituted for the selection of the candidates were not constituted properly as there were no representation of all class/community. The Executive Engineer, who was the Chairman of the Committee, had acted in a most illegal and arbitrary manner and selected candidates of his choice. Therefore, it has been prayed that the entire selection process conducted for the post of Seenchpal shall be cancelled and fresh selection shall be conducted.
(3.) REFUTING the allegations of the Petitioner's Counsel, it has been submitted by Sri Badrul Hasan, learned Standing Counsel appearing on behalf of the State that the Petitioner appeared in the selection process without any demur and when he was declared unsuccessful, he has made all sort of allegations that the Committee was not properly constituted and it was bias. The appointments were made strictly in accordance with the provisions with Rules and there is no irregularity. The persons, who were found eligible by the Selection Committee were only given appointment.;