Ritu Raj Awasthi, J. - (1.) Heard Mr. Som Kartik, learned counsel for petitioner, learned Standing Counsel for opposite party nos. 1 to 3, Mr. H.S. Jain, learned counsel for opposite party no. 5 as well as Mr. S.P. Shukla, learned counsel for opposite party nos. 4 & 6 and perused the record.
(2.) The writ petition has been filed with the following prayers: "(i) To issue a writ, order or direction in the nature of certiorari quashing the advertisement dated 29-06-2011 issued by the Board so far as it relates to filling up the post of Head Master of the School, by way of transfer, after summoning the record. (ii) To issue a writ, order or direction in the nature of mandamus commanding the opposite party No. 1 to 5 to not to fill the post of Head Master of the school by way of transfer. (iii) To issue such order or direction deemed just and proper in the facts and circumstances of the case. (iv) To award the cost of writ petition."
(3.) However, in para 1 of the writ petition it is mentioned that the writ petition is directed against the notification dated 26.8.2011 whereby the opposite party no. 5 has cancelled the earlier advertisement to fill up the post of Principal of the College by direct recruitment through U.P. Secondary Education Services and Selection Board (hereinafter referred to as the 'Board') and the reason given is that the said post shall be filled up by transfer. It is further mentioned that the writ petition is also directed against the attempt of opposite party nos. 1 to 5 to appoint opposite party no. 6 on the post of Head Master in the institution by transfer.;