PATHERYA,J. - (1.) By this application, the petitioner seeks appointment letter in his favour.
(2.) The case of the petitioner is that he belongs to the exempted category (general) and out of 1200 vacancies reserved, 385 was sponsored by the employment exchange. Although the petitioner was successful his appointment has been withheld for technical reasons as will appear from Memo. dated 22nd May, 2010. An exemption certificate has been sought which exemption certificate has already been submitted alongwith the Bio-Data and testimonials. It is thereafter that the petitioner has been allowed to participate in the written test. Therefore, there is no further requirement of exemption certificate, as if, the same was not attached alongwith the testimonials, the petitioner would not have been called for a written test. The identity card issued by the Employment Exchange so also the letter of appointment as an Enumerater and certificate issued in respect thereof will also evidence that the petitioner belongs to the exempted category. As no appointment has been given in favour of the petitioner, this application has been filed and orders sought.
(3.) Counsel for the respondent nos. 3 and 4 submits that in the event a copy of the exemption certificate is submitted with the authorities the issue will be resolved.;