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Judgment
Kurian Joseph, C.J.—Writ petition is filed mainly with the following prayer: (i) A writ in the nature of mandamus may very kindly be issued to the respondents to issue the letter of appointment/offer for the post of Constable (General Duty) in SSB as per Annexure P-2 the interest of justice, equity and fair play.
It is stated in the reply that the petitioner secured 70 marks, whereas the last candidate appointed had 71 marks. In case the petitioner has still any grievance left with regard to the factual position, as stated in the reply, it will be open to the petitioner to make an appropriate representation before the second respondent, in which case, the second respondent will look into the matter and take appropriate action in accordance with law within another four months. In case, the petitioner requests for an opportunity for hearing, the same shall also be granted to him. With the aforesaid observations, the writ petition stands disposed of, so also the pending application (s), if any.