MOHD GANAL Vs. STATE AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) Respondents in their reply have not denied that the petitioner applied for the post of Driver. His name appeared on the select list as one of the selected candidates. However, in para 5, it is stated :-

(3.) For the above reasons and on consideration, as no good ground is made out for admitting the petition to hearing, the Writ Petition is dismissed in limine alongwith connected CMP(s).