- (1.) The Court: Mr. Deb Roy appearing for the State submits under instructions that though the letter inviting the petitioner to attend the lottery was posted after the date of lottery, in fact the petitioner did not suffer any prejudice; for the lottery was conducted fairly in presence of forty applicants and the petitioner was placed at serial No.20 in the list of select applicants.
(2.) In view of the above-noted situation, I do not think it will be appropriate to interfere with the lottery. The petitioner has not suffered any real prejudice. The selection has been kept "under pending status." The WP is disposed of. No costs. Certified xerox.;