- (1.) The petitioners seek quashing of the criteria fixed by the respondents for selection to the post of Gram Sachiv, Panchayat Department, with further prayer to command the respondents to shortlist the candidates by conducting a written test. Two questions, which were posed to counsel for the petitioners at the outset, thus, were:- a. What was wrong or arbitrary with the criteria as fixed by the respondents? b. Can the petitioners make a grievance about the criteria so fixed and demand for fixing a particular criteria i.e. written test?
(2.) The counsel for the petitioners had no satisfactory answer to both the questions posed and he simply stated that the criteria was wrong and shortlisting ought to have been done by holding a written test.
(3.) To be fair to the counsel, he candidly conceded that he would not dispute the right of the respondents to fix the criteria but was challenging the criteria so fixed. The counsel did make an effort to point holes in the criteria fixed but really could not say anything of substance to indicate if there is any arbitrariness, unreasonableness or unfairness in the criteria so fixed.;