- (1.) Heard learned counsel for the parties.
(2.) This intra Court appeal is directed against the judgment and order of the learned Single Judge dated 08.05.2012 whereunder the challenge made by the petitioner to the order of the Regional Higher Education Officer refusing to accord approval to the appointment of the petitioner on Class IV post in Udai Pratap College, Varanasi was subjected to challenge. The learned Single Judge after hearing and examining the records has held that since having regard to the number of sanctioned Class IV post in the College, only 20 persons could have been appointed within the Other Backward Class (OBC) Category while 29 persons were actually working and, therefore, the selection of the petitioner, who was member of the OBC category, was illegal.
(3.) The learned Single Judge has gone on to hold that the advertisement of the vacancy within the OBC category was itself illegal. The writ petition has, accordingly, been dismissed.;