GORAKHNATH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have prayed for a writ of mandamus directing the respondents to hold a preliminary written test in screening the candidates for consideration in pursuance to advertisement No. 26 issued by the U.P. Higher Education Service Commission for consideration on the post of lecturers in Hindi, Ancient History and Sanskrit in accordance with the decision taken by the Commission and further for a mandamus directing the respondents to interview all candidates who have passed the National Eligibility Test conducted by the University Grants Commission.

(3.) Sri Ashok Khare, learned counsel for the petitioners firstly submitted that since the U.P. Higher Education Service Commission has taken a decision that written test be held, it is not open to the Commission to make selection without the written test. In para 12 of the counter-affidavit, it is stated that the Commission can hold a test only when the financial implications are approved by the State Government as per Regulation 9 of the U.P. Higher Education Services Commission (Procedure for the Selection of Teacher) Regulations, 1983. Sri Khare has submitted that the Commission is an autonomous statutory body which has taken a decision to hold a written test and it is not bound to take approval of this decision from the Government. This is true, but if the Commission itself decided to make its decision to hold a written test subject to approval by the State Government, this Court cannot interfere.