H.L.Gokhale, Ashok Bhushan, JJ. - (1.) Heard learned counsel for the appellant and learned counsel appearing for the respondent no. 5 who is the contesting respondent.
(2.) The appeal seeks to challenge the order passed by the Hon'ble Single Judge dated 16.1.2007 whereby he has dismissed the writ petition filed by the appellant herein.
(3.) The controversy in the matter relates to the appointment for the post of lecturer in Hindi in the intermediate college at Moosa Nagar, district Kanpur Dehat. The appellant was appointed in the year 1972 in CT grade, subsequently he was given the LT grade and he claimed the vacancy arising out of the retirement of one Mr. Devi Dayal Pranami who retired on 30.6.1994. The management committee has appointed respondent no. 5 in that post who has been selected by the Selection Commission, and thus he has been appointed as a direct recruit.;