- (1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the order dated 26.3.2004, and for directing the respondents to permit the petitioner to face interview for the post of Lecturer in Hindi in pursuance of the Advertisement No. 32 and also declare the result of the petitioner and make appointment etc. in accordance with law. It appears that an advertisement being Advertisement No. 32 was issued by the U.P. Higher Education Service Commission (in short the 'Commission') for various posts of Lecturers in different disciplines in the affiliated colleges.
(2.) The petitioner applied for the post of Lecturer in Hindi. As the Petitioner was not called for interview after shortlisting of the candidates, the petitioner filed a Writ Petition before this Court being Civil Misc. Writ Petition No. 8049 of 2004.
(3.) This Court by the order dated 4.3.2004 disposed of the said Writ Petition with the following directions: In view of the submissions made by Shri Pradeep Kumar, we dispose of this Writ Petition directing the petitioner to appear on 12.3.2004 before the Secretary, U.P. Higher Education Service Commission and the learned Secretary is requested to hear the petitioner and if he is satisfied that petitioner secured the marks more than the last candidate called for interview has secured, he shall be called for interview and in case his case is not accepted, the Secretary shall pass a speaking and reasoned order and communicate the same to the petitioner.;