M.Katju, J. - (1.) Heard learned Counsel for the petitioner Sri S.C. Tripathi and learned Standing Counsel.
(2.) In this case, on 23.5.2000, learned Standing Counsel was granted six weeks time to file counter-affidavit and notice was issued to the respondent No. 3, but no counter-affidavit has been filed so far. We are not inclined to grant any further time to learned Standing Counsel as already sufficient time has been granted to him.
(3.) The petitioner has challenged the impugned order dated 27.12.99, Annexure-6 to the writ petition by which her selection by the U.P. Higher Education Service Commission as Lecturer in Education has been cancelled by the Director of Higher Education.;