- (1.) THE petitioner has filed this writ petition on being aggrieved by the order dated 15.05.2012, passed by the Secretary, Higher Education, Government of Uttar Pradesh, rejecting the claim for regularization of his services as Lecturer(Chemistry) in Kashi Narain Government P.G. College, Gyanpur, Sant Ravidas Nagar, Bhadohi, in terms of the Government Order dated 13.10.1997.
(2.) SHORN of unnecessary details, the relevant background aspects of the matter are as follows: The petitioner, said to have been appointed as a Teacher in the said government college in the year 1986 under a voluntary employment scheme of the Government with several other similarly circumstanced persons, filed a joint writ petition in this Court bearing No.27683 of 1993, wherein the present petitioner, Dr. Om Prakash Singh was arrayed as petitioner no.5, claiming regular pay scale and regularization.
(3.) THE said writ petition was considered and decided together with another writ petition, bearing No.4812 of 1988 by a common order dated 04.10.1996. This Court granted the petitioner and other similarly circumstanced persons the relief of grant of minimum of regular pay scale applicable to the lecturers; and it was also provided that the case for regularization of the petitioners would be considered in the light of the observations made in the order of this Court and in accordance with law. The operative part of the said order dated 04.10.1996 reads as under : - "In the premise we are of the view that the Government Order dated 27.7.1985 is liable to be quashed and the petitioners are entitled atleast the minimum pay scale in the regular pay scale for lecturers teaching in same colleges. According to the petitioners is scale of pay of Rs.2200 -4000/ -. In the circumstances, we direct the petitioners be paid salary instead of per lecturer equivalent to Rs.15/ -, if not already enhanced, in the scale minimum of the pay. In case the pay scale has been enhanced, then salary shall be paid in the enhanced pay scale. We further provide that the case of the petitioners for regularization be considered in the light of observations made above and in accordance with law. The writ petition is allowed in terms mentioned above. Parties to bear their own costs." A petition for special leave to appeal against the aforesaid order dated 04.10.1996 of this Court was also dismissed by the Hon'ble Supreme Court on 08.07.1997.;