KRISHAN MURARI MANI TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.S. Yadav, learned Advocate for the petitioner, Mr. J.C. Pandey, learned Brief Holder for the State of Uttarakhand/respondent No.1 and Mr. Ashish Joshi, learned Advocate for respondent Nos. 2 and 3.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dated 28.05.2017; a writ of mandamus directing respondent Nos.2 and 3 to declare his result for the post of Assistant Professor (Philosophy) against which he had been interviewed on 30.06.2016; and a writ of mandamus directing the first respondent to grant approval for alteration of the subject Shankar Vedant to Philosophy for which proposal is still pending with the Government ever since 10.03.2015.

(3.) Facts, to the limited extent necessary, are that the petitioner is a Post Graduate in Sarvadarsanam, awarded by the Sri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeeth, New Delhi. He also obtained his P.Hd. degree from the said Vidyapeeth in the year 2013 which he claims is in terms of the U.G.C. Regulations 2009 and, as a result, he is exempt from the requirement of passing the National Eligibility Test.