ALOK KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We have perused the writ petition, counter-affidavit and rejoinder-affidavits.

(3.) The petitioners were appointed as ad hoc lecturers in pursuance of advertisement (copy of which is Annexure-1 to the petition). They had applied vide Annexure-2 to the petition and thereafter given appointment on emoluments of Rs. 100 per lecture but not exceeding Rs. 5,000 per month. Petitioners continued as ad hoc Lecturers after getting approval from the Director of Higher Education.