SHEO KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Kunal Shah, learned counsel for the petitioner, Sri Sanjay Kumar Om and Sri F.A. Ansari, learned counsel appearing for Public Service Commission in respective petitions and Sri V.K. Singh, learned Senior Advocate assisted by Sri Kandarp Narayan and Sri Gaurav Pundir, learned counsel appearing for Dr. Jitendra Singh Kushwaha (respondent No.5 in Writ-A No.17887 of 2022 and petitioner in Writ-A No.11798 of 2021).

(2.) Writ-A No.17887 of 2022 has been filed by Dr. Sheo Kumar, whose selection has been cancelled by the Uttar Pradesh Public Service Commission (hereinafter referred to as " the Commission") vide its order dtd. 10/8/2022, which is under challenge, whereas Writ-A No.11798 of 2021 has been filed by Dr. Jitendra Singh Kushwaha questioning the selection of Dr. Sheo Kumar as Principal (Allopathy) in the Department of Medical Education on the ground that he did not possess the requisite experience under the relevant Recruitment Rules.

(3.) Writ-A No.17887 of 2022 is being taken up as a leading petition. The controversy involved in afore-captioned petitions is very short; as to whether the experience as an Additional Professor in a Medical College would also count as experience of a Professor, which a candidate is required to possess to become Principal of a Medical College under the relevant Rules.