SHASHI BALA SRIVASTAVA Vs. STATE OF U P
LAWS(ALL)-2003-8-174
HIGH COURT OF ALLAHABAD
Decided on August 04,2003

Shashi Bala Srivastava Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) DR . (Smt.) Shashi Bala/petitioner represented by Sri Shailendra Advocate, State of U.P. Director of Education (HE) and District Inspector of Schools, Deoria, respondents No. 1, 2 and 3 represented by Standing Council Committee of Management Madan Mohan Malviya Post Graduate Degree College, respondent No. 4 represented by Sri A.K. Mishra, Advocate.
(2.) BOTH the writ petitions, noted above, are being heard together since they emerge from common facts and a dispute between the same parties. Madan Mohan Malviya Post Graduate Degree College, Bhatpar Rani, District Deoria, is an affiliated College of Gorakhpur University, governed by the provisions of U.P. State Universities Act, 1973 called 'Act 1973'. First Statute, Ordinances and Regulations of the University framed under Act, 1973 and U.P. Higher Education Service Commission Act and Rules framed thereunder. Subject of Ancient History was initially grants, provisional affiliation in the College for running postgraduate classes in the said subject. Consequently, in June 1981 three posts of lecturers were advertised and several candidates applied against it. Eligible candidates including the petitioner were called for interview. Selection Committee on the basis of interview recommended names of five candidates in the panel for appointment on aforesaid three posts of lecturers.
(3.) IT is not disputed that in the said panel name of the petitioner, Dr. (Smt.) Shashi Bala Srivastava was at serial No. 1.;


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