- (1.) HEARD learned counsel for the parties. In this writ petition, the petitioner has prayed for following relief:- "i. the respondents may kindly be directed to conduct fresh interview of the petitioner for the post of Prabodhak and provide appointment to the petitioner on the said post if found meritorious; ii. in case the posts are fulfilled already the department may kindly be directed to enhance the number of posts and then appoint the petitioner if found meritorious; iii. In alternative the appointments made till date by the respondent No.3 may be directed to be cancelled and fresh appointments after considering the candidature of all the eligible candidates and conducting interviews of such candidates, may be granted after preparing a fresh merit list."
(2.) ADMITTEDLY , as per petitioner although interview letter was issued by the respondents on 25.06.2010, but it was not received by the petitioner and interviews were held on 29th and 30th June, 2010, therefore, petitioner is seeking direction to conduct fresh interview on the ground that short time was given to appear in the interview, so also, call letter for interview issued to him was not received. Learned counsel for the respondents submits that out of 553 candidates only 194 candidates appeared in the interview, therefore, remaining vacancies remain unfilled for the reason that candidates did not appear for interview.
(3.) DURING course of arguments, counsel for the petitioner submits that now respondents are going to conduct fresh interviews for selection, therefore, directions may be issued to allow the petitioner to appear in the interview.;