Sunil Ambwani, ACJ. - (1.) We have heard learned counsel appearing for the parties.
(2.) A writ petition was filed challenging the eligibility clause for selections to the post of Lecturer in Beauty Culture. By Notification dated 21.11.1996, eligibility clause for selection was amended, providing for two years experience, to be preferential. The advertisement was issued on 20.01.1997. Learned Single Judge found that the change of eligibility, by an amendment, had resulted into discrimination as against the petitioners, and allowed the writ petition on 13.01.1999, directing that fresh selections be made of the candidates who had appeared before the Interview Board on the dates mentioned, by earmarking the marks under different items of academic qualifications, experience, extra-curricular activities etc. etc.
(3.) In D.B. Civil Special Appeal No.185/1999, the Division Bench, vide judgment dated 04.11.2003, set aside the order of learned Single Judge, on the ground that the persons who were selected, were not impleaded as party. The matter was remanded, after setting aside the order of learned Single Judge, to raise all the grounds and submissions available, before learned Single Judge.;