- (1.) Special leave granted. After hearing learned counsel for the parties we are of opinion that justice will be done if all those who have been working against Leave vacancies as Readers and Lecturers are regularised without facing statutory selection committee afresh. We accordingly, allow of the appeals and modify the order of the High Court with following directions.
(2.) In all there arc 61 temporary Lecturers working in different departments, Faculties and Institutes of the Banaras Hindu University out of which services of 30 temporary Lecturers shall be regularised by the University by appointing them on probation against substantive posts of Lecturers without requiring that to face that statutory selection committee.
(3.) As regards 31 temporary Lecturers, who are working against the posts of Professors/Readers/Leave vacancies and against ad-hoc posts, their services shall be regularised by appointing them on probation against substantive posts of Lecturers, as and when permanent vacancies are available in their respective areas without requiring them to appear before the statutory selection committee. The University shall B.A. liberty of fill these posts of Professors/Readers against which the temporary appointments of Lecturers have been made. There will be no order as to costs. Petition allowed.;