Debasish Kar Gupta, J. - (1.) This is an application filed under Article 226 of the Constitution of India assailing an order dated June 4, 2012 passed by the respondent no.2, namely, the Director of Local Bodies, West Bengal, rejecting the prayer of the petitioner for approval of the appointment of the petitioner in the post of " Sub-Assistant Engineer" of Jiaganj-Azimganj Municipality, District Murshidabad.
(2.) This matter has a chequered history.
(3.) The respondent Municipality was a need of an experienced "Sub-Assistant Engineer" by a communication dated May 6, 2008, the respondent Municipality requested the Employment Exchange Officer, Lalbag, to place the names of the candidates for participation in the selection process for filling up the post of Sub-Assistant Engineer having Diploma in Civil Engineering from any institute by the Government and the working experience at least 3 years. The age limit for such recruitment was fixed from 21 to 40 years.;