RAJEEV KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Despite order dated 25.7.2001, no counter-affidavit has been filed.

(3.) The petitioner has been selected by the U. P. Higher Education Service Commission for appointment as a Lecturer in Agricultural Botany at Raja Mahendra Pratap Post Graduate College. Narson, Roorkee. which is how in Uttaranchal State. Since the Government of Uttaranchal has refused to give appointment (vide para 14 to the writ petition) in our opinion, the petitioner should be adjusted in a degree college in U. P.