MASHKOOR HASAN Vs. STATE OF U. P.

JUDGEMENT

(1.) The present intra-court appeal has been filed impugning the interim order dated August 11, 2021 passed by learned Single Judge of this Court in a writ petition filed by respondent No. 7.

(2.) Mr. Arvind Kumar Pandey, learned counsel appearing for respondent No. 7 raised a preliminary objection regarding maintainability of the present appeal against the interim order passed by learned Single Judge. In support of his arguments, he relied upon a Division Bench judgment of this Court in Special Appeal No. 1115 of 2019 (Har Nath Singh v. State of U.P.), dated November 1, 2019.

(3.) Mr. Radha Kant Ojha, learned Senior Counsel appearing for the appellant submitted that an advertisement was issued for selection and appointment to the post of Principal in various institutions including Rani Avanti Bai Inter College, Marhara, District Etah (hereinafter referred to as the "College') in the year 2002. Select list was notified on September 29, 2003. So far as the select list of the College is concerned, Dr. Dinesh Vashishth was at Sr. No. 1 whereas Sudhir Kumar Gupta was at Sr. No. 2 and the appellant was at Sr. No. 3 in the merit list.