ASHUTOSH SHARMA Vs. SECONDARY EDUCATION SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner was appointed on 17-12-1992 as L.T. grade teacher in Manohar Bhushan Inter College, Bareiliy. He is challenging the appointment of respondent Nos. 6 and 7 by the U. P. Secondary Education Service Commission.

(3.) In my opinion, this writ petition is liable to be dismissed on a short ground. It has been held by the Full Bench decision of this Court in Radim Raizada v. D. I. O. S. and Ors., (1994) 3 UPLBEC 1551 that even a short term vacancy has to be advertised in the newspapers. This decision of the Full Bench has been upheld by the Supreme Court and I have held in Surendra Kumar Dixit v. D. I. O. S. Agra and Ors., 1995 ALR (26), 601 that the vacancy should be advertised in two well known news papers having wide circulation.