ASHOK KUMAR MISRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners under Article 226 of the Constitution of India, inter alia, praying for quashing the Order dated 13.9.2001 passed by the respondent No. 4 (Annexure-13 to the writ petition). It appears that the petitioners were appointed as Guest Lecturers in various departments in Tilakdhari Homeopathic Medical College, Jaunpur.

(2.) It further appears that by the Government Order dated 1st May, 2000, the scheme of appointment as Guest Lecturers was suspended by the State Government whereupon the petitioners filed a writ petition before this Court being Civil Misc. Writ Petition No. 24257 of 2000. This Court passed the following Interim Order dated 19.5.2000 in the said writ petition:

(3.) Thereafter, it appears that the Government Order dated 17.2.2001 was issued by the State Government in exercise of powers conferred under the Uttar Pradesh Homeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981.