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Judgment
Heard counsel for the appellants. Perused the order of the learned single Judge dated 10.07.2013, which is impugned in this appeal.
The learned single Judge, keeping in view the previous directions issued in C.W.J.C. No. 2964 of 2009, disposed off on 18.01.2010, as also the principle of law that whenever a panel is required to be prepared, it has to be prepared afresh and old panel cannot be revalidated again and again since it looses its validity after one year, set aside the panel prepared by the district authorities and directed them to issue a fresh advertisement by ignoring all previous panel and draw-up a fresh panel.
Since learned single Judge has committed no error of law in the given facts, the grievances of the appellants that the said order is causing prejudice to them is of no avail.
Since the order of the learned single Judge does not
suffer from any infirmity either in fact or law, the same is not required to be rectified in appeal.
Appeal has no merit. It is dismissed.