Mahavir Singh, J. - (1.) The petitioner has filed this writ petition under Art. 226 of the Constitution praying for an order in the nature of certiorari or quo warranto to quash the appointment order of opposite party No. 6 for the post of Stores Superintendent, Narendra Dev University of Agriculture and Technology, Faizabad contained in Annexure-2. He has also prayed for certain other pleas which we shall deal later on.
(2.) The relevant facts are that an advertisement was issued by opposite party No. 3 (Administrative Officer) for appointment of various posts including that of Stores Superintendent in the pay scale of Rs. 300-700. The essential qualification for the said post was at least graduate with three years' experience in purchase organisation or Government /Semi Government Institution on a responsible position and having thorough knowledge of store purchase procedure and accounts rules.
(3.) The petitioner and opposite party No. (i both applied for the above-mentioned post. The opposite party No. 6 was selected by the selection committee and w a duly appointed as Stores Superintendent by the University.;