Shree Chandrashekhar, J. - (1.) The petitioner claiming to have secured more than the qualifying marks seeks a direction for his appointment as constable driver.
(2.) Heard.
(3.) The learned counsel for the petitioner contends that the petitioner qualified in the written, physical, mechanical and driving tests and he secured 41 marks which is more than the qualifying marks, still he has not been appointed whereas, the other candidates who do not possess license for Heavy Motor Vehicle (HMV) have been appointed. It is contended that neither a candidate who does not possess requisite HMV license can be validly appointed nor in the middle of the selection process eligibility criteria can be changed to accommodate the candidates who initially did not possess HMV licenses.;