ANIL KUMAR SHAHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The writ petition filed by a group of candidates for the post of Principal, Government Inter College (Boys/Girls) and Senior Lecturer in District Education and Training Institute was dismissed by the High Court by a short judgment observing:

(2.) The judgment in Tulsi Ram WP No. 40849 of 1997 decided on 13-5-1998 was challenged before this Court in a group of matters. By an order made on 10-1-2001 Mohd. Altaf v. U.P. Public Service Commission, 2008 14 SCC 139 in Civil Appeals Nos. 961-62 of 1999, Civil Appeal No. 1124 of 2000 pertaining to the present appellants, was delinked from the group of matters.

(3.) In Mohd. Altaf (1) v. U.P. Public Service Commission Mohd. Altaf v. U.P. Public Service Commission, 2008 14 SCC 139 this Court decided the question of law that was raised in the aforesaid appeal of Tulsi Ram WP No. 40849 of 1997 decided on 13-5-1998 The controversy in Tulsi Ram WP No. 40849 of 1997 decided on 13-5-1998 centred around the interpretation of the eligibility criteria for holding the post. The eligibility criteria as advertised were threefold and they were as under: