M.Katju and D.R.Chaudhary, JJ. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition, the petitioner has prayed for a mandamus directing the State Government to take over the petitioner and to continue the services of petitioner Nos. 2 to 12.
(3.) The petitioner has alleged that 15 Homoeopathic Colleges in the State of U. P. under private management including the petitioner No. 1 were taken over by the State Government under the U. P. Homoeopathic Medical Colleges (Taking over of Management) Act, 1979, copy of which is Annexure-8 to the writ petition for a period of one year but subsequently the petitioner No. 1 was closed down from 1981, Hence the grievance is that there has been discrimination against the petitioner.;