- (1.) RAJEEV Gupta, C. J. They are heard.
(2.) PETITIONER Smt. Manju Mehra has filed this writ petition for the following reliefs : "a. To issue a writ, order or direction in the nature of certiorari for quashing the order dated 06-02-2001 passed by the Respondent No. 1. B. To issue a writ order or direction in the nature of mandamus com manding the Respondents to regularize the services of the pe titioner on the post of Clerk Typ ist in view of her work, perform ance and long experience and also in view of the permanent nature of work in the University. C. To issue a writ order or direction in the nature of mandamus com manding the Respondents to pay the same salary to the PETITIONER as is being paid to other Class III employees of the University on the basis of the principle of equal pay for equal work. D. To issue any other suitable writ order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. E. To award the cost of the writ pe tition in favour of the petitioner. " The petitioner, in substance, is seeking the regularisation of her services. The petitioner was appointed as Clerk Typist on daily wages by Acting Dean, Home Science Faculty of G. B. Pant University of Agriculture and Tech nology, Pant Nagar, District Udham Singh Nagar vide order dated 31-05-1993 (Annexure 3 ). The petitioner since then is continuing as Clerk Typist on daily wages.
(3.) IN the earlier writ petition filed by the petitioner before the High Court of Allahabad, which came to be registered as Writ Petition No. 48386 of 2000, the respondents were directed vide order dated 07 11 -2000 to consider petition er's representation within a period of three months and pass a speaking order. The respondents, in compliance of the above order dated 0/-11-2000, have considered and rejected the peti tioner's representation vide order dated 06-02-2001 (Annexure 7 ). The reasons for rejection of the petitioner's represen tation, as mentioned in this order, are that the State Government has imposed ban on new appointments; under the prescribed recruitment process of the University, the vacant posts are adver tised in News Papers on all India basis and candidates are selected by a "se lection Committee" purely on merits; and the petitioner can apply whenever the ban is lifted and the posts are ad vertised.;