- (1.) We have heard Smt. Arti Raje, learned counsel for the petitioner. Learned Standing Counsel appears for the respondents.
(2.) The petitioner was appointed as Lecturer in Mathematics in D.V.P.G. College, Orai, Jalaun on honorarium basis on 13.10.2009 awaiting regular selection of teachers in the college by the U.P. Higher Education Service Commission.
(3.) By this writ petition the petitioner prayed for following reliefs:- "(a) Issue, a writ, order or direction in the nature of certiorari quashing the Government Order dated 23.1.2009 (Annexure No.4 to the writ petition) in so far as it does not allow dearness and other allowances on the revised honorarium amount to the Mandeya lecturers appointed after 31.12.2006 under the provisions of Government Order dated 7.4.1998 (Annexure no.1 to the writ petition) and is discriminatory in comparison to the Mandeya lecturers appointed before 31.12.2006. (b) Issue, a writ, order or direction in the nature of mandamus commanding the respondent no.1 and 2 to ensure payment of honorarium to the petitioner at the rate of minimum of the scale of pay 8000-13500 together with dearness and other allowances thereon as per rules.";