D.N. Patel, A.C.J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P. (S) No. 1548 of 2007 was dismissed by the learned Single Judge vide judgment and order dated 10th January, 2018, whereby, the prayer of this appellant (original petitioner) for getting appointment on the post of "Daftary" was not accepted by the learned Single Judge and, hence, the original petitioner has preferred the present Letters Patent Appeal. Reasons:
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that for the post of Daftary, process of selection was initiated in the year 1991 in pursuance of public advertisement.
(3.) This appellant had applied for the aforesaid post and was placed in the select list for the post of Daftary.;