- (1.) Smt. Arti Raje appears for the Petitioner. Learned Standing Counsel appears for the State Respondents.
(2.) By this writ petition the Petitioner has prayed for following reliefs: A. An order, direction or writ in the nature of certiorari quashing the advertisement dated 26.6.2003 (Annexure-6 to the writ petition). B. An order, direction or writ in the nature of mandamus commanding the Respondents to permit the Petitioner to work as a teacher in the subject of Botany in pursuance to her appointment letter dated 14.6.2003 till a person regularly selected by the Higher Education service Commission joins the post. C. Such other and further order, direction or writ of suitable nature which this Hon'ble Court may deem fit and proper in the circumstances of the case. D. An order awarding cost of this petition to the Petitioner.
(3.) A Division Bench of this Court had dismissed the writ petition on 29.9.2003, with directions to all the concerned authorities that the appointments on honorarium basis, are not made any more, and that any appointments already made, are terminated forthwith. The posts of lecturer in the Degree/P.G. Colleges should be filled strictly in accordance with the provisions of the Act i.e. by selection through the U.P. Higher Education Services Commission.;