Paritosh K. Mukherjee, J. - (1.) BY means of this Writ petition, petitioner seeks a writ in the nature of mandamus commanding the respondents to allow the petitioner to continue on the post of Assistant Lecturer in Civil Engineering on ad hoc basis in Government Polytechnic, Orai at Jalaun till duly selected candidate through U.P. Public Service Commission is not available, and for other incidental relief's. While going through the writ petition, we find that no counter affidavit has been filed on behalf of the respondents, as such this court has no option but to proceed with the case, on the assertions made by the petitioner in the instant writ petition, and, the respective arguments advanced on behalf of the learned counsel for the parties.
(2.) THE short facts in the instant writ petition ace as follows: - - Petitioner was appointed on "ad -hoc basis" as an Assistant Lecturer in Civil Engineering in Government Polytechnic Soron (Etah) on February 12, 1988 vide letter No. 2391 -94/X dated 12.2.1988 by respondent No. 3, joint Director, Technical Education, Bundelkhand Zone, Jhansi, and, the period of aforesaid appointment of the petitioner was one year.
(3.) DURING the period of one year, another letter of appointment was issued being No. 727 -30/X -25 P.F. dated July 19, 1988, by which the petitioner was regularly appointed on the post of Assistant Lecturer (Civil Engineering).;