Shree Chandrashekhar, J. - (1.) Seeking a direction for his appointment to the post of Junior Technician(ECG)T&S GradeD, the petitioner has approached this Court.
(2.) Heard.
(3.) Mr. Sudarshan Shrivastava, the learned counsel for the petitioner referring to the communication dated 25.04.2014 (vide Annexure10) submits that rejection of the petitioner's candidature for appointment on the post of Junior Technician is apparently illegal. It is contended that ignoring the certificate of ECG experience produced by the petitioner, appointment to him has been declined on the ground that he did not submit the experience certificate, which would appear from the application form submitted by the petitioner, at the bottom of which the certificates produced by the petitioner has been mentioned.;