GOVIND PRASAD MAIKHURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by Manager of a government aided educational institution, namely, Maa Chandika Devi Inter College, Maikhura, District Chamoli. The relief sought in the writ petition is as follows:

(2.) According to the petitioner, selection in the aforesaid college was held for the post of Principal in which three candidates were called for interview. Regional Additional Director of Education, Pauri declined to grant approval to the recommendation of the Selection Committee on the ground that quorum was not complete, as only two candidates were interviewed by the Selection Committee.

(3.) It is contended by learned counsel for the petitioner that as many as three candidates were called and all of them reported for interview on the scheduled day and time, although, one of the candidate returned without facing the interview board. Thus, according to him, the reason assigned in the impugned order is unsustainable.