KISAN SUKHDEO LOKHANDE Vs. COLLECTOR AKOLA

JUDGEMENT

(1.) THE present petition came to be filed by the petitioner praying for quashing and setting aside the revised selection list issued by the respondent No. 1 and further direction to implement the select list dated 3rd october. 2003 issued by the respondent No. 1 and to give an appointment to the petitioner.

(2.) THE facts in brief out of which the present petition arise are as under: -That, the petitioner belongs to Scheduled Tribe category and is also a project Affected Person. The name of the petitioner was registered with the respondent No. 1, in the list of the Project Affected Persons maintained by the respondent No. 1.

(3.) THE respondent No. 1. Collector had issued interview call letter dated 19th September. 2003 to the petitioner for being interviewed for selection to the post of Class-III category. Vide another letter dated 23rd September, 2003, the respondent No. 1 informed the petitioner that the interviews for the said post will be held on 30th September, 2003 instead of 26th september. 2003. The petitioner accordingly attended the interview on 30th september, 2003.