JEEWA ANAND Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) VIDE the instant petition petitioner has sought a writ of mandamus directing the respondent no. 2 to immediately issue a letter of appointment to the petitioner for the post of Waterman, more particularly in terms of the directions of the respondent no. 1 to the respondent no. 2.

(2.) ALSO sought direction that since the respondent no. 2 had illegally, unlawfully and unauthorizedly not appointed the petitioner to the post of the Waterman despite the directives of the respondent no. 1.

(3.) ON 13.09.2003, respondent no. 2 issued an Interview Letter for 30.09.2003 and the petitioner was appeared for the said interview and his name was put at Serial no. 2 in the list, however one Mr. Suresh Kumar got appointed.