Ashok Bhushan, J. - (1.) Heard Sri Sanjiv Singh, learned counsel for the petitioner, Sri R.N. Singh, learned Senior Advocate, assisted by Sri G.K. Singh for the respondent No. 5, Sri P.S. Baghel, learned Senior Advocate appearing for the respondents No. and 2 as well as learned Standing Counsel appearing for the State respondents No. 3 and 4.
(2.) Counter affidavit on behalf of respondent No. 5 has been filed in the writ petition to which rejoinder affidavit has also been filed. With the consent of learned Counsel for the parties, the writ petition is being disposed of.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 8.10.2009, issued by the U.P. Public Service Commission, rejecting the candidature of the petitioner for the post of Principal, Government Medical College on the ground that the petitioner does not possess five years experience as professor. The petitioner has also prayed for a mandamus, directing the respondents No. 1 and 2 to permit the petitioner to appear in the interview for the post of Principal, Government Medical College (Allopathic) and to consider the candidature of the petitioner for the appointment to the post of Principal.;