- (1.) Heard learned counsel for the appellant.
(2.) The challenge, in this intra-court appeal, is the order dated 29th February, 2012 passed by Single Bench, whereby writ petition filed by petitioner/appellant, has been dismissed.
(3.) Briefly stated, the facts of the case are that petitioner made an application for selection to the post of L.D.C. in pursuance to the advertisement dated 7th January, 2011 issued by District & Sessions Judge, Baran. There were 5 posts which were advertised, out of which one post was reserved for candidate of Scheduled Tribe category. It was also mentioned in the advertisement that posts can be filled by transfer from the High Court or from surplus persons. Since name of petitioner was in merit list, but no appointment was given to him, therefore, he preferred a writ petition before this Court.;