PATHERYA,J. - (1.) By this writ petition, the petitioner seeks issuance of an appointment in his favour and to communicate the decision taken pursuant to the applications dated 26th September, 2011 and 24th November, 2011.
(2.) The case of the petitioner is that in the 2009 selection process, the petitioner participated and he was called for written test so also in the interview. The result was declared in February, 2011 and as the petitioner was not issued an appointment letter, an application was filed seeking information under the 2005 Act in September, 2011. No reply has been given to the said application filed. Subsequently, in November, 2011, the petitioner sought for issuance of an appointment letter, as he came to know from reliable source that he had been selected. As no step has been taken by the authorities, the instant writ petition has been filed and orders sought.
(3.) Counsel for the respondent Nos.3 and 4 submits that although the petitioner appeared in the written test and viva voce, the cut-off marks was 29.94% while the petitioner secured 27.56% marks. Therefore, the petitioner's mark is lower than the cut-off marks and therefore, no appointment letter was issued to the petitioner. This writ petition, therefore, merits no order and the same be dismissed.;