D.K. Seth, J. - (1.) The petitioner has made the following prayer In the present writ petition : (a) Issue a writ of mandamus directing the respondent No. 2 to forthwith declare the result of the petitioner for the post of Titter Instructor' in persuance of the advertisement No. 3/94-95 of the respondent No. 2 within three weeks from the date of the order of this Court positively. (b) To issue any other writ direction or order as this Hon'ble Court may deem lit and proper in the circumstances of the case."
(2.) It is averred in the present writ petition that he had moved Writ Petition No. 3012 (SS) of 1996 before the Lucknow Bench on which an interim order was passed on 7.6.1996, a copy whereof is filed as Annexure-1 to the writ petition. Subsequently, an application for declaring the result was made before Lucknow Bench in the said writ petition which is Annexure-3 to the writ petition. It appears that the said application was dated 12.8.96. Learned counsel for the petitioner Shri Shangloo contends that an order was passed on the said application on 24.9.96 which is Annexure-4 to the writ petition. The said order runs as follows : "Four weeks time as prayed by learned standing counsel is allowed to file counter-affidavit. Since interim order was not extended earlier and has expired on 10.7.1996 the same is not being extended."
(3.) Learned counsel for the petitioner submits that in the earlier writ petition, the following prayers were made : "Where for it is most respectfully prayed that : (a) a writ, direction or order in the nature of mandamus be issued calling upon and directing the opposite party No. 2 to allow and permit the petitioner to appear before the interview/Selection Board scheduled for 10th of June. 1996. (b) Any other writ direction or order be also issued as this Hon'ble Court deems fit in the circumstances of the case. (c) Cost of the petition be also awarded to the petitioner.";