B.S.CHAUHAN, J. - (1.) THIS writ petition has been filed for restraining the respondents from excluding the petitioner from consideration for the post in issue, in view of the advertisement which provides for preference to the candidates who had acquired post -graduate degree from the Universities of the State of U.P.
(2.) PETITIONER apprehends that in view of the aforesaid condition No. 1 incorporated in the advertisement, his candidature itself may not be considered. Hence, the present petition. Shri C.K. Rai, learned Standing Counsel appearing for the respondents has submitted that the apprehension of the petitioner is totally misconceived for the reason that “preference” does not mean rejection of the candidature of any other person; it comes into play only if other qualities of candidates are equal. Thus, the petition is liable to be dismissed.
(3.) WE have considered the submissions made by learned Counsel for the parties and persused the record.;