A.N. Varma, J. - (1.) The petitioner challenges the order dated 6-10-1981 passed by the Deputy Director of Technical Education U.P. Kanpur declining to accord approval to the appointment of the petitioner as a lecturer in Commerce in Town Polytechnic, Ballia. The order states that the petitioner did not possess the requisite minimum qualification prescribed for that post.
(2.) The petitioner contends that the Director was wrong in taking the view that he was not eligible for the post. Learned counsel submitted that the petitioner did possess both the minimum academic qualification as well as the other conditions such as the minimum age prescribed for appointment to the post.
(3.) Having heard the learned counsel for the petitioner as well as learned Standing Counsel and perused the affidavits exchanged between the parties we find no merit in the petition. Annexure - 5 to the petition sets out the conditions of eligibility prescribed for appointment to the post of a lecturer in Commerce. The minimum academic qualifications prescribed are a Master's Degree in Commerce plus two years teaching/practical experience in the subject. The age limit prescribed for the appointment to the post in question is 21 years (minimum) and 40 years (maximum). According to the conditions laid down it is apparent that the age of candidates has to be determined with reference to 30.6.81.;