VINODANI TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for quashing the impugned advertisement published on 8.7.2000 Annexure-9 to the petition and for restraining the respondent No. 3, the U. P. Higher Education Service Commission from making any selection in pursuance to the said advertisement. It has also been prayed that the petitioner be allowed to continue to function as ad hoc lecturer in the institution in question.

(2.) Heard learned counsel for the parties.

(3.) The petitioner was appointed as lecturer in Sanskrit in the Institution in question by order dated 10.9.1998, Annexure-2 to the petition, on emolument of Rs. 100 per lecture and maximum of Rs. 5,000 per month till 30.6.1999. The appointment letter Itself states that the appointment will come to an end on regular selection by the U. P. Higher Education Service Commission. Thus, the petitioner was only on honorarium at Rs. 100 per lecture. It is alleged in para 35 of the writ petition that the petitioner has taught for 3 years but now the post has been advertised by the Commission.