ADITYA DEO TRIPATHI Vs. STATE OF UP

JUDGEMENT

(1.) By the Court.Heard learned counsel for the appellant Sri Anand Dubey, Sri Vinod Pandey holding brief of Sri Anoop Srivastava for respondents 4 and 5 and Sri Sanjay Bhasin for the State.

(2.) The appellant, admittedly is working on the post of Assistant Librarian Clerk in the institution in question. A post of Cataloguer fell vacant in the institution. For the said purpose, an advertisement has been published and applications have been invited from open market. There is no dispute that the post is to be filled in by direct recruitment.

(3.) The appellant's grievance is that since he is overage, he is entitled for relaxation in age in terms of statute 18.7 of the First Statute of Dr. Ram Manohar Lohia Awadh Vishwavidhyalaya, 1978, which according to the appellant is applicable in the present institution, it being affiliated to the said University.