Markandey Katju, J. - (1.) THE petitioner was appointed as a Sanskrit Lecturer vide appointment letter dated 26 -11 -88 and since then he has been teaching in the Institution. By means of this writ petition, he claims the benefit of regularisation under Section 33 -A of the U.P. Secondary Education Commission Act as amended by the Ordinance No. 28 of 1998. In my opinion the petitioner cannot get the benefit of the said Ordinance. Admittedly the petitioner's appointment was under Section 18 of the U.P. Secondary Service Commission Act (Vide Annexure -2) and not under the Removal of Difficulties Act. According to sub -section (J -c) of Section 33 -A as inserted by the said Ordinance of 1991 only those teachers who were appointed under Section 18 before 31 -7 -88 will get the benefit of regularisation. Since the petitioner was appointed under Section 18 but after 31 -7 -88 he cannot get the benefit of the said regularisation under the Ordinance of 1991. As such there is no merit in this petition. It is accordingly dismissed.;