Sudhir Agarwal, J. - (1.) LIST revised. None appeared on behalf of Petitioner to press the writ petition. However, I have perused the record.
(2.) PURSUANT to this Court's order dated 06.07.2010 notice was issued to Petitioner on 12.07.2010 to engage another counsel. The office report dated 30.03.2011 shows that the same has not returned back. Service is deemed sufficient. Petitioner has sought a writ of mandamus commanding the Respondents to pay salary to him on the post of Assistant Teacher (L.T. Grade) w.e.f. 01.08.1994.
(3.) IT is claimed that a shortterm vacancy on the post of Assistant Teacher (L.T. Grade) occurred in Shree Moti Lal Inter College, Saiya, Agra (in short "the College") due to ad hoc promotion of one Sri Kishan Chandra Sharma as Lecturer. A shortterm vacancy was advertised in daily newspaper Swaraj Times on 13/14.07.1994 and thereafter Petitioner was selected and appointed vide order dated 31.07.1994 issued by Manager, Committee of Management.;