PATHERYA,J. - (1.) By this writ petition, the petitioner seeks issuance of letter of appointment in his favour by the authorities.
(2.) The case of the petitioner is that he served in the Defence Forces till 20th February, 2010 and applied for appointment as a Primary School Teacher pursuant to advertisement of 2009. As one of the categories for appointment included was for Ex-serviceman, the candidature of the petitioner was considered and his name was included in the panel prepared by the respondent No. 4 and the same was also forwarded to the respondent No. 2. The respondent No. 2 has struck off the name of the petitioner, as on the date of application, he was serving in the Defence Forces and therefore, could not be included in the category of "Ex-servicemen". Subsequent to the filing of the writ petition, the communication dated 10th January, 2012 was received by the petitioner. On a reading of the said communication, the reason for rejecting the petitioner's candidature is not evidenced. The only reason given is that his case has not been considered in terms of the provisions of the relevant Rules. The relevant Rules have not been mentioned in the said communication and therefore, the communication dated 10th January, 2012 is unjustified. Although the reason for rejecting his candidature has not been informed to the petitioner but the only reason that exists for such rejection was that the petitioner was serving in the Defence Forces at the time of making such application. The said reasoning has been set aside by an order dated 16th November, 2011 passed in W.P. No. 10924 (W) of 2011. Therefore, orders, as sought, be passed.
(3.) Counsel for the respondent No. 3 has handed the instructions to Court this day.;