Saurabh Lavania, J. - (1.) Heard Sri Som Kartik, learned counsel for the petitioner and Sri Jogendra Nathi Verma, learned State counsel.
(2.) In view of the order proposed to be passed and keeping in view the age of litigation, notice to respondent Nos. 4 and 5 is dispensed with.
(3.) Initially, the writ petition was filed for the following main reliefs:- "(i) Issue a writ, direction or order in the nature of mandamus commanding the opposite parties no. 1 to 3 to grant approval to the Petitioner's appointment on the post of ad-hoc Sanskrit Lecturer and allow him all the consequential benefits including salary on the said post from the date of joining the said post i.e. 1.8.1985. (ii) Issue a writ, direction or order in the nature of mandamus commanding the opposite parties no. 1 to 3 to regularise the petitioner's appointment on the post of Sanskrit Lecturer from the date of the G.O. dated 6.4.1991 and allow him all the consequential benefits of the post from the said date including arrears of salary.";