- (1.) HEARD learned Counsel for the parties.
(2.) THE Appellant is aggrieved against the order dated 16th July 2008 passed by the learned Single Judge of this Court, by which the writ petition was dismissed holding that the Petitioner was lacking basic eligibility to appear in the examination for the post of P.S. Grade -B. It is apparent from the facts mentioned in the writ petition as well as in the impugned order itself that the Petitioner's contention was that he was earlier allowed to appear in the examination, but when he sought permission to appear in the examination to be held on 16 -17th of February 2008 against the accumulated vacancies for the period 2003 -06, he was denied the opportunity only on the ground that the Petitioner is lacking basic eligibility.
(3.) THOUGH it was a matter relating to the examination held as far back as in the year 2008, learned Counsel for the Appellant submitted that now the Respondents are going to convene the examination against the said post. Learned Counsel for the Appellant submitted that the Appellant was given time bound promotion on 14th June 1995 and therefore, he was eligible as he completed the five years experience on the post and that was the only requirement.;