HANUMAN SAHAI Vs. DISTRICT & SESSIONS JUDGE, DHOLPUR

JUDGEMENT

(1.) Today, this case has come up upon application filed for early hearing. With consent of both the sides, however, the matter Is finally heard.

(2.) In this petition, the petitioner has prayed for quashing order dated 20.02.2008 (Annex.-3) passed by respondent No.2 and prayed for direction to the respondents to reinstate him in service with all consequential benefits.

(3.) As per facts of the case, an advertisement was published on 03.04.2007 whereby applications were invited for appointment on the temporary post of Class IV employee under the reserved category of Scheduled Tribe in the pay-scale of Rs.2550-3200. In pursuance of the said advertisement, an application was filed by the petitioner and, after appearing in the interview before the selection committee constituted in this behalf, on 20.04.2007, the petitioner was selected and provided appointment on the same day as Class IV employee on the temporary post reserved for Scheduled Tribe.