Mohan, J. - (1.) Special leave granted.
(2.) The civil appeal is directed against the judgment and order of the High Court of Allahabad, Lucknow Bench, Lucknow dated 30th November, 1991 rendered in Writ Petition No. 1041 of 1991. It was filed by the respondent in which the prayer was for a mandamus to the appellant-Institute to regularise the services of the respondent forthwith as Executive in the Institute of Management Development, Uttar Pradesh.
(3.) The appellant is an Institute established inter alia with the object of undertaking applied scientific, industrial and management research, more particularly, in the 'field of applied sciences with the emphasis on technical management including production management, financial management, marketing management etc. It is an autonomous body. It is governed by the rules of The Association of the Institute.;