D.S.Sinha, J. - (1.) Heard Dr. R. G. Padia. the learned Senior Advocate appearing for the petitioner and Sri B. N. Agarwal, the learned standing counsel of the State of U. P., representing the respondent Nos. 1, 2 and 3.
(2.) Relying upon Section 31C of the Uttar Pradesh Higher Education Services Commission Act, 1980, thereinafter called the "Principal Act"), as amended by the Uttar Pradesh Higher Education Services Commission (Amendment) Act. 1992, (hereinafter called the 1992 Amendment Act), and the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1997, (hereinafter called the 1997 Amendment Act), the petitioner prays for issuance of a writ, order or direction, including a writ in the nature of mandamus, commanding the statutory selection committee, constituted under Section 31C (2) of the 1997 Amendment Act, Directorate of Higher Education, Allahabad through its Director, to consider his case for regularisation on the post of lecturer in Economics in Sri Murli Manohar Town Degree College, district Ballia. (hereinafter called the 'institution').
(3.) While entertaining the petition, this Court passed an order dated 4th January, 1999 which is extracted below : "..... Meanwhile the statutory Selection Committee. constituted under Section 31C (2) of the U. P. Higher Education Services Commission (Amendment) Act. 1997. Directorate of Higher Education, Allahabad Is directed to consider the question of regularisation of petitioner or to show cause by filing a counter-affidavit by 15th March, 1999. List on 22.3.1999. 4.1.1999. Sd/. B. Dikshit Sd/. A. Chakrabarti".;