- (1.) This special leave petition is directed against the order of the High Court dated 4-4-1991 disposing of a writ petition filed by the present two respondents. The entire judgment reads thus: "On the facts and circumstances of the case, we are of the opinion that the just and fair order should be that the petitioners who have been appointed on part time basis should be continued until the Govt. make regular appointments on the recommendations of the Public Service Commission. Meanwhile the petitioners will get their salary for the period of the vacation." Notice was issued to the respondents asking them to get ready for final disposal of the case, and accordingly they have filed their counteraffidavit followed by further affidavits by the parties.
(2.) Special leave is granted.
(3.) In pursuance of certain instructions issued by the Director, Education Department of the State of Punjab in 1990, each of the respondents was offered a post, as per Annexures P / 1 and P / 12 respectively, of part time lecturer on the specific condition that he could be relieved at any time without notice, and that the payment would be made at the rate indicated therein on hourly basis. The respondents accepted the offers, and were appointed accordingly. On 26-2-1991 the respondents filed the writ petition (C.W.P. No.3150/91), contending that they were entitled to be regularised in their posts as lecturers with salary on regular pay-scale.;