SHIV KUMAR SHARMA AND ANOTHER Vs. STATE OF U.P. AND 5 OTHERS
LAWS(ALL)-2020-1-486
HIGH COURT OF ALLAHABAD
Decided on January 08,2020

Shiv Kumar Sharma And Another Appellant
VERSUS
State of U.P. and 5 Others Respondents

JUDGEMENT

- (1.) Heard Shri H.N. Singh, learned Senior Advocate assisted by Shri Rajan Tripathi, Advocate appearing for the petitioners; Shri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the State respondents; Shri Asim Kumar Singh, Advocate for respondent no.4 and Shri Gautam Baghel, Advocate for respondent nos.5 and 6.
(2.) Present writ petition is preferred under Article 226 of Constitution of India to issue a writ, order or direction in the nature of certiorari quashing the approval order dated 01.9.2010 passed by the Regional Higher Education Officer, Agra Region, Agra and the appointment letter dated 08.9.2010 issued by the Secretary, Mahatma Gandhi Girls Post Graduate College, Firozabad. The request has also been made to issue direction to the respondents to appoint the petitioners on the posts of Lab Assistant (Biology) and Routine Clerk respectively in the College.
(3.) It appears from the record that 'Mahatma Gandhi Girls Post Graduate College, Firozabad' (in short, the College) is affiliated to Dr. B.R. Ambedkar University, Agra and it receives grant from the State Government. The College is governed under the provisions of U.P. State Universities Act, 1973 and the First Statute of Dr.B.R. Ambedkar University, Agra. An advertisement was made by the College for filling up one post of Routine Clerk and one post of Lab Assistant (Botany) in Hindi newspapers 'Amar Ujala' and 'Hindustan' dated 11.2.2010. The educational qualification for the post of Routine Clerk was prescribed as Intermediate/Graduation and the preference was to be given to computer trained candidates. The educational qualification for the post of Lab Assistant was Intermediate/Graduate and preference was to be given to female candidates. The maximum age limit for both the posts was fixed as 35 years and the relaxation in age was applicable to reserved categories in terms of the Government orders.;


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