(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State.
(2.) PETITIONER participated in the selection process for appointment to the post of Jeep Driver of Tuberculosis Control Programme as per an advertisement published by the concerned authority as Advertisement No. 01/97.
(3.) ON going through the Division Bench Judgment this Court finds that the same aspect of the controversy was considered by the Division Bench which took notice of various objections raised before the monitoring bench and disposed of by an order dated 11.5.99.