M.L. Bhat, J. - (1.) By this judgment four writ petitions filed by the petitioner are being decided.
(2.) The first writ petition, which is filed by the petitioner is writ petition No. 925 of 1990. The petitioner has prayed for a writ of mandamus directing and commanding the respondents to retain the petitioner in service on the post and regularise his service A further writ of mandamus is sought directing the respondent No. 1 not to make appointment of any lecturer in place the petitioner in Agriculture Chemistry in Raja Balwant Singh College, Agra. The petitioners case in the writ petition was that he was appointed in leave vacancy as Lecturer in Agriculture Chemistry caused by Dr. Rakshpal Singh Chauhans leave which he obtained upto June, 1990. The appointment was made on 5-1-1988 and it was to continue upto 30-6-1988. This appointment was approved by the Agra University also. The petitioners term was extended from time to time. In the extension orders it was directed that the petitioner shall continue till Dr. R.P.S. Chauhan resumes his duties in the college. The petitioner is said to have applied for the post in response to the Advertisement notice issued by the Higher Education Service Commission, Allahabad. However, the petitioner submitted that he came to know that his candidature was rejected. The petitioner at that stage had apprehended that his appointment may be cancelled and he may be removed from the post of ad hoc lecturer In Agriculture Chemistry by the respondent No. 1. He had further submitted in the writ petition that he has good academic qualifications and his work as ad hoc lecturer is satisfactory, therefore, his services deserved to be regularised. The respondent No. 1 is making appointment against the post, therefore, they were sought to be restrained to make any appointment on the post.
(3.) Immediately after the filing of the first writ petition the petitioner filed another writ petition No. 2925 of 1990 in which he prayed for quashing the selection of respondent No 4 made by the Commission as Lecturer and restraining the respondents from terminating his services during the subsistence of the leave vacancy of Dr. R.P.S. Chauhan. In this petitioner the petitioner has obtained some interim orders, mention whereof is relevant for the decision of the writ petition. On 7-2-1990 it was directed by the court that j "The respondents are restrained from terminating the services of the petitioner from the post which he has held. The petitioner shall also be entitled to the salary for the period.";