(1.) CLMA No. 8517/10 (Delay Condonation Application).
(2.) HEARD learned Counsel for the parties.
(3.) ON 9th February, 2004, an advertisement was issued by District Basic Education Officer, Haridwar inviting applications for appointment on the post of Assistant Teacher (Urdu) in District Haridwar. Petitioner applied for the said post. Admit card was issued to the Petitioner asking him to appear in the written test on 6th March, 2005. On 10th July, 2008 the Addl. District Education Officer (Basic), Haridwar wrote a letter to the Petitioner asking him to appear before the District Selection Committee on 15th July, 2008. In pursuance of said letter, the Petitioner appeared before the Selection Board and he also produced certificates relating to educational and also other certificates as required by the Addl. District Education Officer (Basic), Haridwar. Some of the candidates made complaint before the Lok Ayukt in which notice was issued to the District Education Officer (Basic), Haridwar. The District Education Officer, Haridwar submitted a list of selected candidates before the Lok Ayukt in which name of the Petitioner finds figure at Sl. No. 84 of the selected candidates. Total 92 candidates were selected for appointment. Thereafter, Petitioner came to know about the fact that 7 candidates, namely, Abdul Rahman, Mohd. Zakir Hussain, Mohd. Ayub, Samim Ahmed, Mohabbat Ali, Tohidulla Khan and Mohd. Islam, who were below in the merit list, were given appointment, but the Petitioner was not offered appointment. Petitioner contacted to Respondent No. 3 i.e. District Basic Education Officer and requested for appointment but appointment order was not issued in Petitioner's favour. Thereafter, present writ petition was filed seeking directions to the Respondents to give appointment to the Petitioner on the post of Assistant Teacher (Urdu) on the basis of select list. Petitioner has annexed a copy of no objection certificate with the petition, issued by his employer.