M.Katju, J. - (1.) Heard the learned counsel for the parties.
(2.) The petitioner has prayed that he should be considered for interview for the post of Lecturer in Economics. A short counter-affidavit has been filed by the U. P. Higher Education Service Commission and in paragraph 6 of the same, it has been stated that the procedure of short-listing on the basis of merit was adopted. It has been further stated that, the petitioner had obtained 66 marks in the merit index while the last candidate called for interview had obtained 76 marks and had throughout obtained first division ; whereas the petitioner obtained second division.
(3.) The method of short-listing procedure has been upheld by this Court in Writ Petition No. 42013 of 1999, Dr. Kiran Bala Singh v. U. P. Higher Education Service Commission, Allahabad and another, decided on 1.10.1999 and Writ Petition No. 2021 of 2000, Bhasker Awasthi v. U. P. Higher Education Service Commission, Allahabad, These decisions have followed the decision of the Hon'ble Supreme Court.;