- (1.) Heard learned counsel for the parties.
(2.) This writ petition challenges the validity and correctness of the order dated 07.12.2006 passed by the Secretary, Higher Education, Anubhag-6, U.P., Lucknow.
(3.) The impugned order has been passed pursuant to a direction issued by the High Court dated 05.12.2005 in writ petition no. 73948 of 2005 ( Dr. Shashi Jaiswal Vs. State of U.P. through its Secretary, Higher Education Department of U.P. and others). The aforesaid writ petition was disposed of with a direction to respondent no.2, the Secretary Higher Education to decide the matter regarding financial approval for the post of Lecturer (Sociology) keeping in view the letter dated 22.04.1996 in accordance with law by reasoned and speaking order within a period of two months, from the date, a certified copy of the order is produced before him. On receipt of the certified copy of the order, the matter was considered by the authority who vide its order dated 07.12.2006 passed the following order directing that a policy decision has been taken by the State Government for not providing financial assistance to any private and unaided institution where new subjects(s) are introduced for teaching and the teachers appointed for teaching, the new subject would be paid remuneration/salary by the committee of management of such institutions themselves as new posts shall not be created by the State for appointment of teachers for teaching new subject(s) introduced by the College and that in case such a post is created on a future date, the State Government shall pay the salary of teachers on the posts so created by it. For ready reference the said order dated 07.12.2006 is reproduced as below: "xxx xxx xxx";