RAM DARASH YADAV (DR.) Vs. STATE OF U.P. AND 2 OTHERS
LAWS(ALL)-2018-9-128
HIGH COURT OF ALLAHABAD
Decided on September 12,2018

Ram Darash Yadav (Dr.) Appellant
VERSUS
State of U.P. and 2 Others Respondents

JUDGEMENT

SUDHIR AGARWAL,J. - (1.) Heard Sri Alok Kumar Yadav, Advocate for petitioner, Sri M.N. Singh for the Commission and learned Standing Counsel for respondents.
(2.) Petitioner claiming to be a candidate for recruitment to the post of Principal, Government Homeopathy Medical College, has assailed Advertisement No. 1/2013-14 dated 24.8.2013 in so far as one post is reserved for women and one of the eligibility condition that the incumbent must have experience of having worked in a institution on a full time salaried post. Petitioner has further sought a mandamus commanding respondents to make appointment on two posts of Principal of Government Homeopathy Medical College treating the same as unreserved and also by taking into account experience earned by candidate working on honorary basis or part time.
(3.) Facts, in brief, giving rise to present dispute are stated as under.;


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