VIKAS KANT Vs. STATE

JUDGEMENT

(1.) Petitioner participated in the selection process initiated by the respondents in the year 2003 for making appointments against 53 Prosecuting Officers in the grade of Rs.6500-200-10500. However he did not find place in the select list notified by the respondents on 27th September, 2003.

(2.) Aggrieved with his non selection, petitioner has come up with the writ petition on hand. He on the strength of averments made in the writ petition, seeks following relief;

(3.) The writ petition is opposed by the respondents on the grounds that none of the petitioner's fundamental, legal or statutory rights has been violated and that the petitioner therefore cannot invoke extraordinary writ jurisdiction of the Court. It is pleaded that petitioner after participating in the selection process cannot turn around and question the selection criteria on the ground of alleged irregularities in mode and manner of selection process only because he could not make the grade and does not find place in the select list. The respondents deny all the factual averments made in the petition.