PATHERYA,J. - (1.) By this writ petition, the petitioner seeks to quash the order dated 19th April, 2011.
(2.) The case of the petitioner is that as he was not a selected candidate in the OBC category for the post of Assistant Teacher in Primary Section, a representation was made on 11th July, 2006. As such representation was not considered, W.P. 21777 (W) of 2006 was filed and an order was passed on 10th January, 2011, whereby the respondent no. 4 was directed to consider the petitioner's representation dated 11th July, 2006 and dispose of the same after giving an opportunity of hearing and by passing a reasoned order. The order that has been passed is contrary to the order dated 10th January, 2011 and, therefore, the said order dated 19th April, 2011 be set aside.
(3.) Counsel for the respondent no. 4 submits that the order dated 19th April, 2011 is justified as the selection process was initiated in 1999 and the panel has already expired. Therefore, in the event any decision is taken in favour of the petitioner, it will amount to grant of appointment to the petitioner since 1999. This would not have been the intention of the court. In view of the panel having expired, the order dated 19th April, 2011 is justified and this writ petition calls for no interference.;