- (1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India making the following prayers: 1. Issue a writ, in the nature of mandamus commanding to the respondent No. 2 to consider the candidature of the petitioner, for the post of the Principal of D.A.V. Post Graduate College, Azamgarh, in the counseling which is going on after cancelling the candidature of Mr. Gulab Chandra Singh.
(2.) A writ or order or direction, which the Hon'ble Court deem just and proper in the interest of the petitioner.
(3.) Award cost of writ petition to the petitioners. 2. From a perusal of the averments made in the writ petition and the Annexures thereto, it appears that pursuant to the Advertisement No. 39 issued by the U.P. Higher Education Services Commission, Allahabad for selection for the posts of Principal in Post Graduate Colleges, the petitioner submitted his application. As regards placement, the petitioner gave first preference for D. A.V. Post Graduate College, Kanpur and second preference for D.A.V. Post Graduate College, Azamgarh. 3. The petitioner as well as Dr. Gulab Chandra Singh were selected for the posts of Principal. The Director, Higher Education, U.P., Allahabad thereafter, gave placements to the selected candidates. The said Dr. Gulab Chandra Singh was given placement on the post of Principal in D.A.V. Post Graduate College, Azamgarh while, the petitioner was given placement on the post of Principal in Sri Gandhi Post Graduate College, Maltari, Azamgarh.;