VIJAI KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Siddharth Khare, learned counsel for the petitioner, Mr. Shashi Prakash Singh, learned counsel for the respondent-BSA and Mr. Shailendra Singh, learned Standing Counsel for the State-respondents.

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

(3.) Learned counsel for the petitioner submits that the petitioner possesses the requisite academic and professional qualifications for appointment to the post in question. It is contended that the petitioner passed the Purva Madhyama examination from Sampurnanand Sanskrit Vishwavidyalaya, Varanasi in the year 2001, and thereafter qualified the Uttar Madhyama examination conducted by the U.P. Secondary Sanskrit Education Board, Lucknow. Subsequently, the petitioner is stated to have obtained the Shastri degree from Sampurnanand Sanskrit Vishwavidyalaya in the year 2009.