DEEPAK KUMAR Vs. CANTONMENT BOARD

JUDGEMENT

(1.) By way of writ petition, the petitioner has prayed for the following reliefs:

(2.) Case of the petitioner is that he was appointed as a Class-IV employee in the respondent-Board in the year 2004 and he resumed his duties w.e.f. 14.07.2004. In the year 2007, the said Board advertised the post of Sanitary Inspector/Male Health Supervisor, for which the minimum qualification prescribed was Diploma in Sanitation.

(3.) No other point is urged.