(1.) BEING aggrieved by the order passed in w. P. No. 1551 of 2000, dated 27-2-2008, this appeal has been filed by the original petitioner.
(2.) THE appellant-petitioner had applied for the post of Assistant Professor in Physical education. Similarly, respondent No. 2 had also applied for the said post. The Selection committee selected respondent No. 2 and, therefore, being aggrieved by the said selection, the appellant-petitioner filed the aforestated petition.
(3.) AFTER hearing the concerned Advocates and looking at the record of the Selection committee, the learned Single Judge has rejected the petition and, therefore, this appeal has been filed.