(1.) Rule. Mr.Munshaw, learned Counsel appearing for respondent No.1, waives service of notice of rule and Mr.Dabhi, learned AGP waives service of notice of rule on behalf of respondent No.2.
(2.) The only question involved in this petition is that whether it is required for respondent No.1 authority to forward the communication of placement in the merit list and thereby to call for interview by "Registered A.D. Post" or forwarding of the communication by "U.P.C." is sufficient.
(3.) The short facts of the case are that the advertisement was published for filling up of the post of "Vidya Sahayaks" on 10-7-2002, inviting application from the interested candidates. The petitioner applied, as per the say of the petitioner, on 20th July, 2002 together with the necessary certificates for the post in question and the application of the petitioner was registered as at Sr. No.254. The respondent prepared the merit list on the basis of application received pursuant to the advertisement and the case of the petitioner is that she was placed at Sr. No.103 and she was expecting the interview call. However, she did not receive the same and on enquiry, the petitioner came to know that the select-list is already prepared. On further enquiry, the petitioner was orally told that the communication was forwarded through "U.P.C." and the petitioner did not remain present and, therefore, her name is excluded from the select-list. It is under theses circumstances the present petition.