- (1.) PURSUANT to the orders of this Court dated 25.08.2010, the concerned Joint Director of Higher Education and the Officiating Secretary, U.P. Higher Education Services Commission are present in the Court.
(2.) FOR the purposes of making submission, certain factual issues are to be noticed first before mentioning other facts. It has been admitted that vacancies so advertised are not college wise/subject wise rather after getting requisition of the vacancies from all the Colleges, they have been clubbed by forming one unit, they have been advertised.
(3.) IT has been further admitted that after the selection at the time of placement, provisions as contained in Section 13 U.P. Higher Education Services Commission Act, 1980 is to be followed and if that is to be strictly taken care, advertisement by getting vacancies of particular College/subject sorted out, the placement of the candidates by following the principle of reservation may not be in a position of being placed, as placement is to be made strictly in accordance with the merit and in the light of the option given in the application form.;