VEERENDR SINGH SIRADHANA,J. - (1.) Aggrieved of the denial of appointment to the post of Junior Engineer Civil in spite of having secured 55.11% marks while according appointment to candidates far below than the petitioner with lower percentage of marks; the petitioner has instituted the present writ petition, praying for the following relief(s): "(i) direct the respondents to give appointment to the petitioner on the post of Junior Engineer (Civil) with all consequential benefits. (ii) declare the action of the respondents granting appointment to the lesser meritorious persons bad in law. (iii) Any other appropriate order which may be found just and proper in the facts and circumstances of the case be passed in favour of the petitioner."
(2.) Briefly, the skeletal material facts necessary for appreciation of the controversy are that the petitioner submitted his application for consideration of his candidature for appointment to the post of Junior Engineer Civil against 148 posts. It is pleaded case of the petitioner that in the list of successful candidates drawn by the State-respondents, his name found place at serial No. 155 with 55.11% marks. Name of respondent No.3 (Siddharth Jandu) was indicated at serial No.161 with 54.93% marks in the OBC 'Male Category'.
(3.) Learned counsel, Mr. Manish Kumar Sharma, appearing on behalf of the petitioner, reiterating the pleaded facts and grounds of the writ application further submits that in the order dated 23rd September, 2013, appointment has been accorded to respondent No.3 (Siddharth Jandu), who is a candidate of OBC category, treating him in 'General Male' in the final merit whereas the petitioner has been declined appointment.;