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Judgment
M. Katju, J.—Heard the learned counsel for the parties.
The petitioner has prayed that he should be considered for interview for the post of Lecturer in Economics. A short counter-affidavit has been filed by the U. P. Higher Education Service Commission and in paragraph 6 of the same, it has been stated that the procedure of short-listing on the basis of merit was adopted. It has been further stated that, the petitioner had obtained 66 marks in the merit index while the last candidate called for interview had obtained 76 marks and had throughout obtained first division ; whereas the petitioner obtained second division.
The method of short-listing procedure has been upheld by this Court in Writ Petition No. 42013 of 1999, Dr. Kiran Bala Singh v. U. P. Higher Education Service Commission, Allahabad and another, decided on 1.10.1999 and Writ Petition No. 2021 of 2000, Bhasker Awasthi v. U. P. Higher Education Service Commission, Allahabad, These decisions have followed the decision of the Hon''ble Supreme Court.
Learned counsel for the petitioner then contended that weightage of 5 marks has illegally been given to the teachers/ candidates, who were appointed on Honorary basis under G.O. dated 7.4.1998 vide Annexure-1 to the writ petition. Sri Pradeep Kumar, learned counsel for the U. P. Higher Education Service Commission has produced the record before us showing that the petitioner has also been given 4 marks as weightage in this connection. Hence the petitioner has also got the benefit of the G.O. dated 7.4.1998, and hence he cannot complain in this connection. In fact, the last selected candidate who has got 76 marks, has not been given any weightage.
Thus, there is no force in this writ petition. It is dismissed.