- (1.) THE petitioner has instituted the present writ proceedings seeking direction to consider his candidature and accord him appointment on the post of Teacher Grade -III, for he successfully participated in the recruitment process, in response to advertisement dated 2nd June, 2004. Further, the petitioner's name found place at rank number 24174, while candidates up to rank number 25,000, had already been given posting.
(2.) BRIEFLY , the indispensable skeletal material facts necessary for appreciation of the controversy raised are that the petitioner was recruited on 11th September, 1976, in the 'Indian Army' and retired on 30th September, 2004, after having compleated 28 years of service. However, his claim for appointment has been declined against the reserved quota for 'Ex -servicemen' in an arbitrary and illegal manner.
(3.) THE respondents have filed their counter affidavit in response to the notice of the writ application pleading that the last date for receipt of applications, from eligible candidates, was 15th July, 2004. The petitioner submitted his candidature for appointment in the category of 'Ex -servicemen', but was not considered for the reason that admittedly the petitioner was discharged from Army Service on 30th September, 2004. I have heard the learned counsel for the respondent and with his assistance perused the materials available on record.;