DEVESH KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.C. Tiwari, learned counsel for the petitioner, learned Standing Counsel for the respondent Nos. 1 to 3 and Sri Neeraj Tripathi learned counsel for the respondent No. 4.

(2.) The present writ petition has been filed by the petitioner with the following prayers:-

(3.) Brief facts of the case which give rise to the present writ petitioner are that the U.P. Public Service Commission, Allahabad had conducted examination for the post of Principal of Government Intermediate Colleges in the year 1997. The petitioner who was well qualified had appeared in the interview and became successful. The appointment letter No. 1060/15-1-99-8(2)/95 TC dated 19.04.1999 has been issued in favour of the petitioner. The same has been brought on record through Annexure No. 1 to the writ petition. In the said letter of appointment, the name of petitioner had been shown at serial No. 3 as Devesh Kumar Sharma, C-843, Guru Teg Bahadur Nagar, Kareli Scheme, Allahabad and in the next column his place of posting also shown as Principal of Rajkiya Inter College, Pahar Pani, Nainital.