- (1.) The delay in filing this appeal is condoned. The matter was heard on merits.
(2.) This appeal seeks to challenge the judgment dated 2.5.2006 passed by the learned Single Judge in SB Civil Writ Petition no.4092/1996 whereby the writ petition of the appellant was dismissed on the premise that since the whole selection process is over with the process of recruitment having been initiated pursuant to the advertisement on 11.5.1995, the relief as sought for cannot be granted.
(3.) In order to satisfy ourselves on the correctness of dismissal of writ petition, we have also heard the matter on merits of the case.;