ARJUN LAL AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Admittedly, the petitioner is claiming appointment on the post of Teacher Gr. III on the ground that although he was not possessing qualification of BSTC on the last date which was 05.07.2004 for recruitment on the post of Teacher in pursuance of advertisement dt. 02.06.2004 but subsequently, he has acquired the said qualification because his result was declared late, therefore, it is prayed in the writ petition that the respondents may kindly be directed to treat the petitioner eligible for appointment on the post of Teacher Gr. III.