- (1.) By a separate order passed today, the writ petition at the instance of Dr. Anju Verma (petitioner No. 2) has been dismissed as withdrawn at this stage. The writ petition is, therefore, being considered only as regards Kumari Deepti (petitioner No. 1).
(2.) We have heard Sri Ashok Kumar Dubey. learned Counsel for petitioner No. 1 and the learned standing counsel appearing for the respondents.
(3.) The petitioner No. 1 has filed the present writ petition making the following prayers: (i) Issue a writ, order or direction in the nature of certiorari quashing the Clause 5 Sub-clause 1 of Government order dated 1.2.2005 (Annexure-1 to this writ petition) so far as it restricts the appointment of the petitioner to a maximum of three years with 15 days break in each year. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to continue the petitioner as ad hoc Lecturers until there is a vacancy of regular Lecturers in the Government Graduate Institutions and Government Post Graduate Institutions. (iii) Issue a writ, order or direction in the nature of mandamus not to replace the petitioner by ad hoc appointees. (iv) Issue a writ, order or direction in the nature of mandamus to continue the petitioner till a regular selection is held for the post of teacher in the institution. (v) Issue a writ, order or direction in the nature of mandamus directs the respondents to continue the petitioner as Lecturers till the vacancies of Lecturers are existing in the Government Graduate Institutions and Government Post Graduate Institutions. (vi) Issue any other suitable writ, order or direction, as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (vii) Award cost of this petition in favour of the petitioner.;