PUSHPENDRA SINGH BHATI,J. - (1.) The early hearing application is allowed and matter is finally heard.
(2.) The facts of the case do not warrant any independent adjudication, as the only outcome of the present writ petition is that of following judgment of the Hon'ble Division Bench of this Court passed in the matter of same petitioner regarding the same issue and settling the same controversy.
(3.) This writ petition under Article 226 of the Constitution of India has been preferred with the following prayers:- "A. The action of the respondents while giving appointment to the petitioner arbitrrarily may kindy be declared bad in the eye of law. b. The rejection of the petitioner's candidature for the post of Junior Law Officer in pursuant to the Advt. Annex.1, may kindly be quashed and set aside. c. The respondents may kindly be directed to declare the petitioner fit eligible and qualified for the appointment on the post of Junior Law Officer and give appointment to the petitioner w.e.f. the date on which lower to him in merit was given appointment with all consequential service benefits and arrears with necessary orders as to joining the service of Junior Law Officer. F. Any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. G. Writ petition filed by the petitioner may kindly be allowed with costs.";