ANGSHULA SARKAR Vs. STATE OF U P

JUDGEMENT

(1.) This case illustrates the quandary Into which this Court is sometimes thrown in this age of scientific specialization and super-specialization.

(2.) This writ petition has been filed for quashing the impugned advertisement dated 17.9.1999 issued by the Principal of S. N. Medical College, Agra Annexure-12 to the writ petition and to quash the appointment order dated 30.10.1999 in favour of respondent No. 5 on the post of Demonstrator in the Department of Biochemistry in the Medical College.

(3.) We have heard the learned counsel for the parties. The short point urged by the learned counsel for the petitioner Is that the respondent No. 5 Is not qualified for the post to which she has been appointed.