- (1.) HEARD learned counsel for the parties.
(2.) IN this writ petition, the petitioner is seeking following directions : "i) That the order impugned dated 5.3.2012 passed by the respondent No.3 (Annexure-10) may kindly be quashed and set aside. ii) The impugned order dated 5.5.2012 (Annexure- 11) merit list in question, in so far as it does not mention the name of petitioner is concerned, may kindly be quashed and set aside. The same may be directed to be revised after including the name of the petitioner. iii) The petitioner may be declared to be eligible for being appointed on the post of Patwari in pursuance of the advertisement dated 7.3.2011 (Annex.1) while treating his marks equivalent the cut off marks and the respondents be directed to appoint the petitioner on the post of Patwari." Admittedly before filing this writ petition, no representation was filed by the petitioner apprising the respondents that answers of few marks are wrong in view of authentic books.
(3.) VIDE order dated 15.6.2012, the Coordinate Bench of this Court provisionally permitted the petitioner to join the training programme conducted in pursuance to the examination for the post of Patwari held by the State Government.;