SHAILESH KHANDELWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Krishna Mohan Asthana, learned counsel for the petitioner, Shri Sanjay Kumar Dwivedi, learned counsel for respondent No.4-Committee of Management and learned Standing Counsel for the State-respondents.

(2.) The respondent-Committee of Management that runs a minority institution in the name of Jain Inter College, Chaurasi, Mathura (herein after referred to as ''4th Respondent') proceeded to fill up the vacant situations in the faculty of the institution as well as in the clerical cadre by issuing separate advertisements in two newspapers, namely, Kalpataru Express and Indian Express having wide circulation in the area and the region. While advertisement in respect of Assistant Teachers in the subject of Hindi, English, Sanskrit, Arts, Mathematics, Science and Sociology, was published in Kalpataru Express News Daily on 24/8/2015 and in the Indian Express News Daily on 24/8/2015, the advertisement in respect of vacant positions of Clerk/Assistant Clerk was issued in News Daily Kalpataru on 23/7/2015 and Indian Express on 5/8/2018. Two separate selection committees were constituted to hold selection on the post of Assistant Teachers in the faculty of the institution and clerk in the clerical cadre of the institution.

(3.) The petitioner having post-graduate degree in Commerce being M.Com and CCC certificate from National Institute of Electronics and Information Technology applied against the post of Assistant Clerk. The selection committee adjudged the petitioner to be the best candidate and, accordingly, recommended him for appointment.