PRAMOD KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) Present petition has been filed praying for quashing of the order dated 26.04.2019 passed by opposite party no.1, a copy of which is Annexure-1 to the writ petition, by which the claim of the petitioner for appointment as Subject Specialist has been rejected. A further prayer is for a mandamus commanding the respondents to issue appropriate order of appointment treating the appointment of the petitioner to be a notional appointment and pay salary in terms of order passed in case of Awadhesh Kumar.

(3.) The case set forth by the petitioner is that in pursuance to an advertisement dated 12.12.1999 for the post of Subject Specialist, a selection had been held in which the petitioner also qualified along with one Awadhesh Kumar. The petitioner claims to have submitted his joining as a Subject Specialist at R.R. Inter College, Sandila, District Hardoi. Subsequently, the selection was stayed by the order of the respondents dated 12.10.2000.