DEBANGSU BASAK,J. - (1.) The reasoned order dated November 16, 2015 is under challenge in the present writ petition.
(2.) The petitioner also seeks cancellation of the appointment of the private respondent.
(3.) Learned advocate for the petitioner submits that, the municipality had issued a notice of recruitment dated November 13, 2010 in respect of diverse posts. The petitioner and the private respondent had participated in the post of Electric Mistri. The petitioner has a better educational qualification than the private respondent. Such aspect was not considered by the municipality. The eligibility criteria prescribed in the recruitment notice was not followed by the municipality. Consequently, the impugned decision as recorded in the reasoned order is bad. The appointment of the private respondent stands vitiated.;