P ARIHARAN Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) The Writ Petition filed by the appellant challenging the notification dated 04.07.2016 was dismissed by the learned single Judge primarily on the ground that it was only after taking part in the selection process such a Writ Petition was filed. The order is under challenge at the instance of the unsuccessfull Writ Petitioner.

(2.) We have heard the learned counsel for the appellant. We have also heard the learned Government Advocate on behalf of respondent Nos.1 to 3.

(3.) The appellant submitted an application for appointment to the post of Village Assistant pursuant to the notification dated 04.07.2016. He took part in the selection process and thereafter filed a Writ Petition challenging the very same notification.