ASHOK BHUSHAN, J - (1.) Leave granted.
(2.) These two appeals have been filed against judgment of the Allahabad High Court dated 06.10.2015 dismissing the Writ Petition No. 29473 of 1999 and order dated 09.03.2016 rejecting Review Application No. 421500 of 2015 filed by the appellant.
(3.) Brief facts of the case necessary to be noticed for deciding the appeals are: The appellant claims to be appointed on 02.08.1991 by the Management of Jawaharlal Nehru Smarak Post Graduate College (Affiliated to Gorakhpur University,Gorakhpur. The appellant's case is that an advertisement was issued on 22.06.1991 in the newspaper-Hindi Dainik, Gorakhpur in response to which he applied for the post of Professor Defence Studies. The Registrar of the University nominated an expert for appointment. By its letter dated 09.10.1991, based on the recommendation of the Selection Committee dated 22.07.1991 the appointment of the appellant was approved on ad hoc basis by the University for a period of six months or until a regular teacher is selected by the Commission, whichever was earlier. By a subsequent letter dated 29.11.1991 ad hoc appointment of appellant was re-approved until a candidate duly selected by the Selection Commission takes charge on the post. The appellant's further case is that by letter dated 09.02.1996 a post of Lecturer Military Science was created in the College. Appellant's case was that he received salary from the College till April, 1998 and thereafter due to the dispute between Committee of Management his salary was not paid. Writ Petition No.29473 of 1999 was filed by the appellant in the High Court seeking a writ of mandamus commandingthe respondents to pay salary to the petitioner on month to month basis as Lecturer, Military Science and not to interfere in the functioning of the petitioner as Lecturer, Military Science. An interim order was passed on 20.07.1999 in pursuance of which salary was started being paid to the appellant.;