BRAMHA PRAKASH SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri P. K. Khare, learned counsel for the appellant, learned Standing Counsel and perused the record.

(2.) By means of the present special appeal, the appellant has challenged the judgment and order dated 12.03.2007 passed by this Court in Writ Petition No.1276 (SS) of 2003.

(3.) Facts in brief of the present case are that in the city of Unnao, there is an institution known as D. S. N. Degree College (hereinafter referred to as College), affiliated to Chatra Pati Sahuji Maharaj University, Kanpur and governed by the provisions of U. P. University Act, 1973 as amended in the year 1974. One Sri Durga Prasad Trivedi, who was working on the post of Deputy Librarian in the institution was promoted to the post of Librarian. So, the post of Deputy Librarian of the College had fallen vacant. In order to fill up the said post, advertisements were published in the daily newspaper i.e. Dainik Jagran and Pioneer.