- (1.) HEARD Sri Rahul Jain, learned counsel for the petitioner, Sri T.K. Singh, learned counsel holding brief of Sri Nikhil Kumar, learned counsel for respondent No.3 and learned Standing Counsel for respondent Nos. 1 and 2.
(2.) THE present writ petition is filed with the prayer to issue mandamus commanding respondents to appoint the petitioner on the post of Principal in Seth Radha Krishna Poddar Inter College, Chitrakoot Dham in pursuance of the select panel dated 11.12.2008.
(3.) THE contention is that pursuant to the advertisement issued by the Selection Board dated 24.12.1999 the petitioner has appeared in the interview held on 27.7.2001. However, he was not informed of the result of interview either from the office of the District Inspector of Schools or from the Commission. The petitioner has again applied against the post of Principal advertised by the Commission in the year 2007. Pursuant to the said advertisement he was interviewed and selected for the post of Principal in Krishak Inter College, Bhauri, District Chitrakoot. The petitioner had joined on 3.7.2010 and is working since then. It appears that one Dr. Ghanshyam Dutt Mishra was appointed as Principal in the institution namely, Seth Radha Krishna Poddar Inter College, Chitrakoot Dham by transfer in the year 2001. The contention of the petitioner is that he was selected through a selection process conducted by the Commission after the vacancy was notified. Thus, the appointment of Dr. Ghanshyam Dutt Mishra by way of transfer against the post notified to Commission is illegal.;