S.K.SINGH, J. - (1.) BY means of this writ petition, petitioner has prayed for issuance of writ in the nature of certiorari quashing the impugned result dated 12.10.1994 as appeared in the news paper 'Dainik Jagran' dated 12.10.1994 published from Lucknow. There is further prayer for quashing the entire selection process in pursuance of the advertisement No. 1/92 -93 dated 23.5.1992, issued by the respondents for the recruitment of the assistant teachers in the Government Inter Colleges of the State. By way of an amendment, a further prayer has been made that respondents be commanded to appoint the petitioner on the post of Assistant Teacher in the subject of Biology in any of the Government colleges run by the State of U. P.
(2.) PLEADING between the parties is complete and, therefore, as prayed, the writ petition is being heard and is being decided finally. Heard Sri H.N. Singh, advocate who appeared for the petitioner and Sri U.K. Pandey, learned standing counsel who appeared for the respondents.
(3.) THE claim of the petitioner relates to his selection as assistant teacher in Biology in the Government Intermediate College. The State Government set up U. P. Subordinate Service Selection Commission for selection/ recruitment of the subordinate staff to the various departments of the State Government. It is this Commission which was also authorised to recruit assistant teachers and lecturers to the Government Intermediate Colleges within the State. The Commission vide advertisement No. 1/92 -93 published on 23.5.1992 invited applications from eligible candidates for the post of Assistant Teachers in Government Intermediate Colleges in the hill and plane regions. The advertisement mentions the selection of the assistant teachers in 11 subjects. The advertisement displayed total of 681 vacancies for the assistant teacher in Biology in different regions of the State. The advertisement further discloses number of reserved posts for various categories, i.e., 394 for general, and remaining bifurcated per detail in advertisement. It is said that the reservation for different categories happened to be in accordance with the then prevalent Government order/policy. It is stated that by the reservation so provided, 58% was allowed for general category. The aforesaid advertisement prescribed the minimum essential qualification for every post. The selection was to be made through interview and the candidates were to be short listed for interview to the reasonable limit on the basis of the educational qualifications, academic record, percentage of marks and experience.;