S. K. Dhaon, S. K. Mookerjee, JJ. - (1.) The U. P. Madhyamik Siksha Seva Ayog was required to approve a candidate for being appointed as the lecturer of the Bapu Uprandh Inter College, Lalganj, Mirzapur. It appears that the Committee of Management forwarded the name of the petitioner, Teacher in in the L. T. grade in the Institution. The Deputy Secretary of the Ayog by a communication, dated 6th January, 1990, informed the Deputy Director of Education, Vth Region, Varanasi that in view of the fact that the vacancy of the pest of Lecturer in the institution concerned occurred on 30th June, 1987 aDd since the petitioner passed the M. A. final examination on 21st July, 1987, be (the petitioner) was not qualified to be considered for appointment as Lecturer. This communication is being impugned in the present writ petition.
(2.) Sri V. N. Singh has put in appearance on behalf of the Ayog. The Standing Counsel represents the respondents Nos. 1, 3 and 4. Sri Singh has produced the relevant record before us for our perusal. As the facts are not in dispute, we have not considered in necessary to call for a counter-affidavit. We are proceeding to dispose of this writ petition finally with the consent of learned counsel for the parties.
(3.) The last paper of the M. A. final examination, in which the petitioner appeared, was held on 25th April, 1987. The vacancy was declared on 30th June 1987. On 21st July, 1987, the result of the M. A. final examination was announced and the petitioner was declared to have passed,;