- (1.) BY the Court. - Heard Sri Shashi Nandan and Ms. Pooja Agarwal, learned counsel for the appellants and Sri Ashok Khare and learned Standing counsel for respondents.
(2.) THE facts of the case are that an advertisement was made in the newspaper for one post of Chowkidar and one post of peon belonging to Scheduled Caste/Backward Class. The writ petitioner applied and was selected, but his appointment was not approved by Regional Higher Education Officer, Agra on the ground that the First Statute of Agra University provides for inviting applications from Employment Exchange and only if the candidates are not available, the advertisement is required to be made in newspapers. The disapproval order of Regional Higher Education Officer, Agra dated 27 -9 -2002 is Annexure -1 to the Stay Application along with. this appeal. A perusal of the order shows that the disapproval has been done because the names of candidates were not called from the District Employment Exchange.
(3.) THE learned Single Judge allowed the writ petition observing that when advertisement is made in the leading newspaper no objection can be taken that the applications were not invited firstly from the District Employment Exchange. We do not agree with this interpretation.;