PROF. AMAR NATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Jigyasa Singh, learned counsel holding brief of Ms. Mamta, learned counsel for the petitioner, Sri Satyendra Kumar Tripathi, learned Standing Counsel appearing on behalf of the respondent nos.1 and 4 and Sri Fuzail Ahmad Ansari, learned counsel appearing on behalf of the respondent no.2.

(2.) The present petition has been filed seeking the following relief:-

(3.) It is the case of the petitioner that the cadre strength of the Principal, Government Ayurvedic Medical College is 8 in number and as such, if the notification for advertising the vacancy for 4 posts which is exclusively for unreserved category shall violate the reservation policy along with the roster which is applicable for reserving at least one post out of four posts advertised through the impugned advertisement notification, in that case, the advertisement notification dtd. 2/2/2023 is bad in law.