RAVI PRATAP MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The learned Single Judge has dismissed the writ petition filed by the appellant with the observation that prior to his appointment, the vacancy was not properly advertised. The advertisement was made in a newspaper, named 'Hindustan Kaa Swaroop', which hardly had any circulation in the area. As the proper procedure for filling up the vacancy was not followed, the learned Single Judge did not find merit in the writ petition as fair opportunity was not afforded to all the prospective candidates to apply for the post.

(2.) We do not find any error in the order passed by the learned Single Judge as in terms of Articles 14 and 16 of the Constitution of India, an advertisement has to be issued for inviting the applications giving fair opportunity to all the candidates.

(3.) Dismissed.