A.P.SAHI,J - (1.) HEARD Sri Bheem Singh, learned counsel for the petitioner, learned standing counsel and Sri K.K. Chand, learned counsel for respondents No. 1, 2 and 3 and perused the counter affidavit filed on behalf of the State. 3 All] Jafar Khan V. State of U.P. and others 1025
(2.) SRI R.K. Yadav, Advocate for caveator has also been heard under Chapter 22, Rule 5(A) of the Allahabad High Court, Rules. The petitioner has come up against the order dated 27th September, 2007 and 19th October, 2007 whereby the appointment of the petitioner as Class IV employee in a Government Girls Degree College has been cancelled on the ground that the selections held were invalid.
(3.) THE impugned order also recites that the petitioner had not filed his certificate with regard to low-vision before the Competent Authority and in spite of that he was selected.;