- (1.) THE Petitioner has sought the quashing of the order dated 6th August, 2005 passed by the Director of Education (Higher Education), Allahabad (hereinafter referred to as the 'Director') by which, pursuant to the order dated 29th July, 2005 issued by the State Government, the Manager of Kisan Degree College, Simbhaoli, District Ghaziabad has been directed to cancel the appointment of the Petitioner as Principal of the said College consequent to the cancellation of the placement of the Petitioner in the said College by the Director.
(2.) THE Director, after having received the list of selected candidates from the Higher Services Commission (hereinafter referred to as the 'Commission') established under Section 3 of the Uttar Pradesh Higher Education Services Commission Act, 1980 (hereinafter referred to as the 'Act'), issued the order dated 6th October, 2003 for placement of the Petitioner as Principal in Kisan Degree College, Simbhaoli, District Ghaziabad under Section 13(3) of the Act. The management of the College consequently issued appointment order in favour of the Petitioner. This placement order was cancelled by the Director. We have considered the issues raised in this petition in the judgment delivered by us today in Writ Petition No. 60844 of 2005 (Dr. Satya Pandey v. Director of Education (Higher), U.P. Allahabad and Ors.). We, therefore, propose to state only the essential facts relating to the issuance of the placement order of the Petitioner by the Director as other facts have been stated in detail in the aforesaid judgment.
(3.) ADVERTISEMENT No. 25 of 1998 was issued by the Commission on 13th August, 1998 for filling up posts of Principals for male and female Post Graduate Colleges and Degree Colleges. The Petitioner applied pursuant to the aforesaid Advertisement. The Petitioner was placed at Serial No. 25 in the list dated 18th April, 2001 of general category candidates sent by the Commission to the Director containing names of Principals of Degree Colleges.;