- (1.) The petitioner has approached this Court seeking a direction for considering his case for appointment on the post of Constable. Heard the learned Counsel appearing for the parties and perused the documents on record.
(2.) Pursuant to advertisement No. 1 of 2010, the petitioner participated in the selection process and he qualified in the physical as well as written Test. However, since he has not been offered appointment on the post of Constable, the present writ petition has been filed.
(3.) A counter-affidavit has been filed stating as under: 12. That in reply to para 25 it is stated that the statement is incorrect. The process adopted by the selection board is justified and there is no illegality in the same. It is as per the guidelines for recruitment process. 13. That in reply to para 26 it is stated that the age of the petitioner is within the age limit as on 1.1.2010 but as his name is lower down the merit list of the general category. Hence he was not selected. The last selected candidate had secured 31 points whereas the petitioner had secured only 30 points.;