SUDHANSHU AGGARWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Usha Kiran, learned counsel for the appellant-petitioner, Sri Manoj Kumar Mishra, learned Standing Counsel appearing for the State-respondent(s) and Sri Gagan Mehta, learned counsel for the respondent No. 2, the Uttar Pradesh Higher Education Service Commission.

(2.) The present intra-court appeal is directed against the judgment and order dtd. 23/7/2024 passed by a learned Single Judge of the Court in Writ - A No. - 8718 of 2024 (Sudhanshu Aggarwal Vs. State of U.P. and 2 Others).

(3.) The facts of the case as emerging from the records are that the writ petition had been filed seeking a direction to the opposite parties to give him a choice for appointment as Assistant Professor, Mathematics at Hindu College Moradabad or K.G.K.P.G. College Moradabad instead of Satish Chandra College, Ballia and permit him to join on any of the aforesaid two posts.