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Judgment
Parihar, J.—An advertisement dated 16.10.2002 was issued by the respondent for selection to the post of Junior Engineer on contract basis for a period of three years. Initially certain bonus marks were provided for preparing merit list, however, subsequently by a corrigendum issued, the criteria for making selection was changed and the merit list was to be prepared only on the basis of marks obtained in degree/diploma as also the interview. After due selections, appointments have also been made vide order dated 19/7/2003.
The present writ petition has been filed challenging the selections made and also the criteria as fixed by the respondents for making such selections.
In absence of any rules, it is for the recruitment/selection committee to fix criteria for selection looking to the nature and requirement of work and appointment to be given. This court cannot sit in appeal over the opinion of the expert body and suggest any other criteria. Since the whole selection process is over and the appointments have also been made, in the facts and circumstances of the present case, prayers as made in the present writ petition cannot be accepted. The writ petition is dismissed accordingly as having no merits.