- (1.) AT the request of learned counsel for the parties, arguments were heard and intra court appeal is being disposed off finally.
(2.) THE petitioner/appellant filed a writ petition with the averments that while preparing a select list, he was not awarded one bonus mark on account of District Level Certificate. In case, one bonus mark would have been awarded to him, then his total marks would have been 54.85% in place of 53.85% and his name would have been included in the select list. The respondents contested the writ petition by filing written reply, wherein it was specifically mentioned that there was no such provision for awarding one bonus mark for District Level Certificate. In view of reply filed by respondents, the learned Single dismissed the writ petition of the petitioner vide order dated 30th October, 2003, hence, petitioner has preferred this intra court appeal. Learned counsel for petitioner again reiterated the same argument, which was advanced before Single Bench. Counsel for respondents supported the impugned order. He has filed an additional affidavit along with relevant scheme and circular to satisfy this Court that there was no such provision for awarding one bonus mark for District Level Certificate in the relevant year/selection. We have considered the submissions of learned counsel for the parties and examined the impugned order. Counsel for petitioner admitted that he has not challenged the validity of the circular and Scheme of the relevant year. The action of respondents appears to be in accordance with Scheme of the relevant year. No legal or vested right of the petitioner has been pointed out by counsel for petitioner, which have been infringed. In these circumstances, we are satisfied that learned Single Judge was absolutely right in dismissing the writ petition filed by the petitioner. We find no merit in this intra court appeal and the same is, accordingly, dismissed with no order as to costs. ;