RAM DUTTA MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner inter alia, staying that the petitioner was selected for appointment as Lecturer on honorarium basis on the post of Lecturer in Sanskrit in Kishori Raman Post Graduate College, Mathura (U.P.) pursuant to the Government order dated 7.4.1998. The relevant papers were sent for approval to the Director, Higher Education, U.P., Allahabad (respondent No. 2) along with letter dated 2.8.2006 by the Principal of the aforesaid institution. However, the Director has not taken any action in the manner, and the matter regarding approval for the appointment of the petitioner is still pending. By the order dated 18.1.2010, the learned Standing Counsel appearing for respondent Nos. 1 and 2 was granted time to obtain instructions, in the matter.

(2.) On the basis of instructions received, Sri Pankaj Saxena, learned Standing Counsel appearing for respondent Nos. 1 and 2 states that by the order dated 23.1.2010, the Director, Higher Education, U.P., Allahabad (respondent No. 2) has granted approval for the appointment of the petitioner as Lecturer on honorarium basis subject to the conditions mentioned in the said order dated 23.1.2010. Copy of the said order dated 23.1.2010 has been produced by the learned Standing Counsel. Let the same be placed on the record.

(3.) In view of the fact that the Director, Higher Education, U.P., Allahabad (respondent No. 2) has already taken decision in regard to the matter of approval for the appointment of the petitioner as Lecturer on honorarium basis, the relief prayed for in the present writ petition stands granted. No further orders are, therefore, required to be passed in the writ petition. The writ petition stands disposed of.