DR. SHIV SWAROOP SHARMA Vs. U. P. HIGHER EDUCATION SERVICE COMMISSION, ALLAHABAD
LAWS(ALL)-1989-7-127
HIGH COURT OF ALLAHABAD
Decided on July 07,1989

Dr. Shiv Swaroop Sharma Appellant
VERSUS
U. P. Higher Education Service Commission, Allahabad Respondents

JUDGEMENT

S.K.Dhaon, D.S.Sinha, JJ. - (1.) The principal relief claimed in that the U. P. Higher Education Services Commission, Allahabad may be restrained from selecting a candidate for being appointed as Lecturer in Zoology in Kisan Degree College, Simbhoali, Ghaziabad.
(2.) The Commission issued an advertisement inviting applications to fill up the post of a Lecturer in Zoology in Kisan Degree College, Simbhoali, Ghaziabad on 24th January, 1989. The Principal of the College sent a communication to the Commission stating therein that the advertisement has been issued by the Commission due to in advertence. In fact, the petitioner had been appointed as a Lecturer under Section 31(3)(b) of the U. P. State Universities Act, 1973. A similar representation was also made by the Manager, Kisan Degree College, Simbhoali, Ghaziabad on 16th February, 1989 to the Commission. These representations, it appears, are still pending before the Commission may make an appointment on the post of the Lecturer without considering these representations.
(3.) We have heard Sri Pradeep Bagbel in opposition of this petition and we are not inclined to call for a counter-affidavit. We, therefore, proceed to dispose of this petition finally.;


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