Zaki Ullah Khan, J. - (1.) THE present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Order dated 13.9.2001 passed by the respondent No. 4 (Annexure -13 to the writ petition). It appears that the petitioner was appointed as Guest Lecturer in Pathology Department in Tilakdhari Homeopathic Medical College, Jaunpur.
(2.) IT further appears that by the Government Order dated 1st May, 2000, the scheme of appointment as Guest Lecturers was suspended by the State Government, whereupon, the petitioner alongwith others filed a writ petition before this Court being Civil Misc. Writ Petition No. 24257 of 2000. This Court passed the following Interim Order dated 19.5.2000 in the said writ petition: Until further orders petitioner shall be allowed to continue functioning as ad hoc Lecturer till regular selection is made on the post. Thereafter, it appears that the Government Order dated 17.2.2001 was issued by the State Government in exercise of powers conferred under the Uttar Pradesh Homeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981.
(3.) AS per the provisions of the said Government Order, the aforesaid Tilakdhari Homeopathic Medical College, Jaunpur was merged with Shri Lal Bahadur Shastri Medical College, Allahabad.;