REGENT COMPUTRONICS PVT. LTD.

AND D.N. CHOWDHURY, J.)M.K.KRISHNAMURTHY Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN AND ORS. [REFERRED TO]
PRAMOD LALLUDAS MESHRAM VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
ASHOK V. DAVID VS. UNION OF INDIA AND ORS. [REFERRED TO]
BHUPINDERPAL SINGH AND ORS.VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
RAM SARUP VS. STATE OF HARYANA [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. SUSHIL V PATKAR [REFERRED TO]
M S MUDHOL VS. S D HALEGKAR [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED TO]
STATE OF HARYANA VS. ANURAG SRIVASTAVA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DHARAM BIR [REFERRED TO]
ROSHNI DEVI SHRAVAN KUMAR HARYANA STATE SUBORDINATE SERVICE EMPLOYEES ASSOCIATION VS. STATE OF HARYANA [REFERRED TO]
KUMAR BAR DAS VS. UTKAL UNIVERSITY [REFERRED TO]
ANIL KUMAR GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
A K RAGHUMANI SINGH VS. GOPAL CHANDRA NATH [REFERRED TO]
BUDDHI NATH CHAUDHARY VS. ABAHI KUMAR [REFERRED TO]

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and order dated September 4, 1998 passed by the learned Single Judge in Civil Rule No. 112/98. By means of the above noted Civil Rule, the petitioner had impugned the order of cancellation of appointment as Principal, Kendriya Vidyalaya, Laitkar, Meghalaya. The petition was, however , dismissed by the learned Single Judge.

(2.) We have heard Shri B.K. Sharma, learned counsel appearing for the appellant and Shri B.P. Todi, learned counsel appearing for the Kendriya Vidyalaya Sangathan.

(3.) The brief facts are that in response to an advertisement issued on February 24, 1995, the petitioner-appellant applied for the post of Principal of the Kendriya Vidyalaya. The essential qualifications and the experience required as per advertisement were:

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M K KRISHNAMURTHY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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