- (1.) The judgment of the Court was as follows: - Let supplementary affidavit and affidavit of service filed in Court today be kept with the records.
(2.) In the writ petition, the petitioner has prayed for several reliefs. The relevant prayer is as under: - "(a) A writ in the nature of mandamus commanding the respondents, their agents and servants to forbear from approving the panel prepared for the post of Class-IV staff in the Baradongal Ramanath Institution and from filling up the said post to the exclusion of the petitioner and further commanding the respondents, their agents and servants to hold fresh interview for the post of Class-IV staff in the Baradongal Ramanath Institution through a properly constituted Selection Committee forthwith."
(3.) The petitioner has also prayed for an interim order which is as under: - "(e) Ad-interim order of injunction restraining the respondents, their agents and servants from approving the panel prepared for the post of Class-IV staff in the Baradongal Ramanath Institution from filling up the said post to the exclusion of the petitioner and further directing the respondents, their agents and servants to hold fresh interview for the post of Class-IV staff in the Baradongal Ramanath Institution through a properly constituted Selection Committee forthwith.";