Palok Basu, J. - (1.) THE petitioner Dinesh Kumar Srivastava through this writ petition wanted a writ in the nature of mandamus commanding the respondents to consider him for appointment to the post of Lecturer in Education against the Advertisement No. 1 of 1998 for which he had made an application and wanted a direction to permit him to appear before Selection Committee in the meeting scheduled to be held for selecting a person from candidates who had applied.
(2.) WHEN the writ petition was filed, time was granted to the learned counsel for the opposite parties to file a counter -affidavit which has been filed and rejoinder -affidavit has also been filed. As Jointly requested by the learned counsel for the parties, this writ petition is being finally disposed of at the admission stage. Sri V. K. Upadhyaya, learned counsel for the petitioner has been heard at substantial length and Sri Anil Tewari, learned counsel for the two respondents, i.e., Sampoornanand Sanskrit Vishwavidyalaya. Varanasi (For short. hereinafter referred to as the Vishwavidyalaya and its Vice - chancellor).
(3.) THE post advertised through the aforesaid advertisement is that of Lecturer in the department of Education in the Vishwavidyalaya. It is clear from Item No. 2 of the vacancies advertised through the said advertisement and admittedly the petitioner has made an application for being selected towards the vacant post of Lecturer in Education in the Vishwavidyalaya. The advertisement further indicates that the minimum qualifications will be those which are delineated in the Statutes of the Vishwavidyalaya. Admittedly, for the post of Lecturer in Education department specific and special qualifications are mentioned in clauses (2) and (3) of the Statutes whereas those clauses would not apply for the vacant post of Lecturer in any other department. This will be clear from a reading of clauses (1), (2) and (3) which are for ready reference quoted below :;