- (1.) Heard counsel for the parties.
(2.) As far as selection of the appellant is concerned, it was per se by a body which was headed by the father of the appellant. The element of bias, in such circumstances, cannot be excluded. In that view of the matter, Deputy Commissioner has set aside the order of appointment of the appellant. No fault can be found in such order and the learned Single Judge has rightly upheld the same. We are in agreement of the order passed by the learned Single Judge. This appeal is, thus, dismissed.
(3.) The further case of the appellant is that one, Inaytullah Sheikh, respondent no.6, has wrongly been selected.;