JAG MOHAN SINGH Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2006-3-294
HIGH COURT OF ALLAHABAD
Decided on March 22,2006

JAG MOHAN SINGH Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

AJOY NATH RAY, J. - (1.) WE are in respectful agreement with the reasoning given and the order passed by Hon'ble Tarun Agarwal, Jon 23.2.2006.
(2.) THE institution in question is a Christian Minority Institution at Bareilly and the post of the Principal of the College was to be filled up. The Management prepared a selection list of three; the first candidate being one Sri Naveen Kumar Charan, the second was the appellant and the third was the respondent No. 5 before us.
(3.) THE panel was sent to the Joint Director and No. 1 was approved. He joined the post. He worked for four months, then he resigned, then his approval was cancelled by the Joint Director on the ground that he did not have the requisite qualification in the first place.;


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