- (1.) Heard learned counsel for the parties.
(2.) Admittedly, after selection petitioner's name was included at S.No.3 in the waiting list.
(3.) The petitioner is claiming appointment on the ground that respondent No.4 did not appear in the interview inspite of that he was provided appointment but now he is not in service, therefore, respondents may be directed to consider his case for appointment on the post of Co-ordinator.;