(1.) This appeal is directed against the judgment & order dated 23rd April, 2008 of the learned Single Judge passed in WP (C) No. 21 /2006. By the said judgment, the writ petition filed by the present appellant has been dismissed. In the writ petition, the petitioner made the following prayer :-
(2.) We have heard Mr.Vanlalngaka, learned counsel for the appellant and Mr. A. Lallawmzuala, learned Additional Advocate General, Mizoram representing the respondent Nos. 1 to 3. None has appeared for the private respondents in spite of service of notice.
(3.) The petitioner was selected for direct recruitment for the post of Accounts Assistant, as will be evident from the Annexure-2 minutes of the meeting of the DPC held on 5th July, 1984. The Department had placed before the DPC the case of direct recruitment for the post of Accounts Assistant and altogether 193 candidates had been sponsored by the Employment Exchanges, out of which 125 candidates appeared for written examination held on 26th May, 1984, in which 33 could qualify for oral interview. The DPC after assessing the performance of the candidates in the written examination and personal interview, recommended 15 candidates for appointment as Accounts Assistant in order of merit. The writ petitioner/ appellant occupied merit position at serial No. 1.