Sudhir Agarwal, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Prateek Chandra, learned counsel for petitioner, learned Standing Counsel, Sri Hemendra Kumar and Sri Anil Tiwari, Advocates for respondents.
(2.) The writ petition under Article 226 of Constitution of India has assailed order dated 27/29.4.2000 passed by Director of Higher Education, U.P., Allahabad (hereinafter referred to as 'DHE') holding alleged claim of petitioner for appointment on the post of lecturer (Economics) illegal. It has also challenged order dated 09.12.1999 mentioned in the order dated 27/29.4.2000 whereby appointment of Dr. Pushpendra Singh, respondent-3 was approved to be valid and direction for payment of salary to him has been given due recognition.
(3.) The facts of case in brief are that Thakur Biri Singh Degree College, Tundla, Firozabad (hereinafter referred to as 'College') is a recognised institution affiliated to Dr. B.R. Ambedkar University, Agra (hereinafter referred to as 'Agra University') and is governed by the provisions of U.P. State Universities Act, 1973 (hereinafter referred to as 'Act, 1973) read with U.P. Higher Education Services Commission Act, 1980 (hereinafter referred to as 'Act, 1980).;