JANARDAN PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the respondent no.1 and Shri S.D. Dwivedi, learned counsel appearing for the respondent nos. 2 to 4.

(2.) Factual matrix of the case is that the State Government established U.P. Live-Stock Development Board on 7.1.1999 which is registered under Societies Registration Act, 1860. A decision was taken to initiate selection proceeding on the post of Chief Executive Officer and thereafter, an advertisement was issued on 2.11.2017 inviting applications from eligible and qualified candidates to appear in the selection.

(3.) In pursuance to the advertisement dated 2.11.2017, the petitioner applied for vide application dated 24.11.2017. Qualification is B.V.Sc, Animal Husbandry, MBA and 30 years' experience. Due to some personal reason, no selection proceeding could take place and another advertisement was issued on 2.6.2018 prescribing qualifications to apply with further stipulation that the candidates who applied in pursuance to the earlier advertisement dated 2.11.2017, are not required to apply for the same. In the advertisement published on 2.6.2018 qualifications were prescribed.