S.D. Agarwala, J. - (1.) This is a petition under Article 226 of the Constitution of India. We have heard Dr. R. G. Padia, learned Counsel for the petitioner and Sri Vinod Misra, learned counsel for the Public Service Commission.
(2.) The facts giving rise the present petition, are briefly as follows : "The Public Service Commission (hereinafter referred to as Commission, issued an advertisement for filling up the posts Naib of Tehsildar and other posts through a competitive combined lower subordinate examination, 1983. The petitioner applied to the Commission in pursuance of the said advertisement.
(3.) In pursuance of the application made by the petitioner he was permitted to appear in the written test and was declared successful. The petitioner was thereafter called for interview in respect of the post in question.;