ANEES UR REHMAN Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioner has inter-alia sought a direction to the respondent Nos. 1 to 4 to appoint him as ReT under SSA Scheme at NPS, Jawad Nagar.

(2.) Respondents have filed their objections and the stand taken by the respondents is that in the year, 2010, the petitioner had applied for the post of ReT in NPS Jawad Nagar which falls in revenue village Gool but being placed at serial No. 4 in the merit list, he could not be selected. However, in the year, 2013 in response to another advertisement notification issued by the official respondents the petitioner came to be engaged in UPS Narh (Gool), where he was working as ReT.

(3.) In view of the clear stand of the respondents that the petitioner had not made it to the select list because of his inferior merit pursuant to the notification issued in the year, 2010 and that he was subsequently engaged as ReT in UPS Narh (Gool) in reference to another advertisement notification issued in the year, 2013, this petition is rendered infructuous. It is, because of this reason, nobody has made an effort to get this petition listed after August, 2010 and nobody has turned up today also to represent the petitioner.