M.Katju, J. - (1.) Heard learned counsels for the parties.
(2.) The petitioner was appointed in 1995 after the vacancy was advertised in a newspaper called 'Anant Varta'. In my opinion this newspaper is not a well newspaper having wide circulation. Before making a valid appointment the vacancy must be advertised in two well known news papers having wide circulation e.g. Dainik Jagran "Aaj" whose publications are also from Varanasi and its Editions are widely circulated in district Ballia. It s surprising that the vacancy was not advertised in such news papers. In view of decision in S. K. Dixit v. D. I. O. S. Agra, 1995 (26) ALR 601 this writ petition is dismissed. However, I direct that the yacancy shall be advertised again in two well known news papers having wide circulation end the petitioner may apply against the vacancy again. 2. I further issue a direction to the Secretary, Education, Government of U. P. Lucknow to prepare a list of news papers having wide circulation in Uttar Pradesh alter consulting the relevant persons and this list shall be published in Times of India and Pioneer of Lucknow as well as in Dainik Jagran and Aaj news paper. In my opinion this direction is necessary because several cases are coming to this Court and sometimes it is difficult to decide whether the news papers where the vacancy was advertised was a well know news paper having wide circulation or net.
(3.) Let a copy of this order be sent to the Education Secretary, Government of U. P. Lucknow by the Registrar of this Court and the Secretary shall take steps immediately to publish such a list in the aforesaid manner.;