Dinesh Mehta,J. - (1.) The present writ petition has been filed seeking following reliefs:- "(a) By an appropriate order or direction the respondents authorities be directed to give the appointment letter for the post of Constable Band Non TSP to the petitioner without any further delay. (b) By an appropriate order or direction to the respondent authorities, the petitioner may be given appointment on the post of Constable Ban Non TSP as the petitioner is a selected candidate as per the selection criteria prescribed by the respondent authorities."
(2.) This Court had issued notices to the respondents on 11.09.2019, in response whereof, a reply has been filed by the respondents on 06.11.2019, indicating therein that the petitioner was not given appointment on the post of Constable Band Non TSP, Udaipur District because he did not have requisite minimum marks in the proficiency test.
(3.) During the course of arguments, learned counsel for the petitioner placed for perusal of the Court a communication dated 13.08.2019, said to have been issued by the respondents to the petitioner under Right to Information Act.;