MANGAL SINGH Vs. STATE OF UTTARANCHAL AND ANOTHER

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for issue of a writ, order or direction in the nature of Certiorari calling for the record and quashing clause No. 8 of advertisement dated 5.10.2003 (Annexure No. 3 to this writ petition) issued by the respondent No. 2, namely Public Service Commission, Uttaranchal to the extent that it provides 2nd July as cut off date. Further prayer has been made with regard to the mandamus commanding the respondents to consider the candidature of petitioner for appointment for the post of Lecturer (Economics) in Government Inter Colleges of State of Uttaranchal. Brief facts giving rise to the present writ petition are that the petitioner has passed M.A. (Eco.), B.Ed. and Ph.D. and according to the qualifications of the petitioner he is eligible for the post of Lecturer (Economics) in Government Inter Colleges of State of Uttaranchal.

(2.) ON 5.10.2002 the respondent No. 2 Public Service Commission, Haridwar has issued an advertisement in Hindi Dainik namely Amar Ujala inviting the applications for considering the appointment of Lecturer (Economics) in Government Inter Colleges of State of Uttaranchal.

(3.) HEARD Sri Rajendra Dobhal, Learned Counsel for the petitioner and Sri U.K. Uniyal, Learned Counsel for the respondent No. 2.