(1.) Petitioner applied for the post of Principal in pursuance to advertisement issued by respondent in February, 1995. Name of petitioner finds place in the reserved list of 23 persons at No. 23.
(2.) Admittedly, 46 vacancies were notified and all the 46 persons, included in the main list, have been given appointment as per their merit. It is also not disputed that no person lower in merit has been given appointment from the reserved list prepared by the respondents in pursuance to advertisement issued in February, 1995.
(3.) Subsequently, another advertisement has been issued by the respondents for 49 vacancies in June, 1996. The petitioner, while challenging the advertisement issued in June, 1996 has prayed that respondents be directed to first exhaust the penal prepared in pursuance to earlier advertisement issued in February, 1995.