R.B.Misra, J. - (1.) This is a petition under Article 226 of the Constitution of India seeking to challenge the order of the Principal dated 9th May, 1978.
(2.) The facts leading up to this petition lie in a narrow compass The petitioner took the degree of Master of Arts in Hindi in 1971 from Lucknow University and get high second class obtaining 54.2 per cent. In due course, she obtained Ph. D. degree in the same subject in 1975.
(3.) Perusal to an advertisement published in the National Harald, dated 30-6-76 regarding two appointments in Hindi department as lecturers, one a permanent post and the other a temporary post likely to be permanent, the petitioner applied for the post of a Lecturer in the department of Hindi in the said college. The petitioner was called for an interview along with the other lady candidates and she was selected by a duly constituted committee, formed under the U.P. State Universities Act. 1973. Two panels were prepared by the Selection Committee. As much turns on the report of the Selection Committee along with rendering of the material portion of the report in so far as is material for this case is quated hereunder : Sixty-three applications have been received for appointment in Hindi Department. Out of them 20 candidates have been called for interview. Twelve candidates appeared who were interviewed according to rules. The Committee had to select candidates for two posts. So the Committee unanimously approved the following candidates:- JUDGEMENT_93_LAWS(ALL)1_1979.html;