Barkat Ali Zaidi, J. - (1.) The petitioner, who is a lecturer in Botany in degree college at Pilibhit, of which the respondent No. 2 happens to be the Principal and the respondent No. 3 District Magistrate the Controller, was hired on contract basis for 3 years vide advertisement dated 3.6.2001 (Annexure - 1 to the writ petition) who joined on 6.8.2001 vide appointment letter dated 6.8.2001 (Annexure - 2 to the writ petition). After expiry of 3 years, he some-how continues in his job for a year more and continues to receive his salary.
(2.) Subsequently, after advertisement dated 21.6.2005 (Annexure - 5 to the writ petition) another candidate, a lady Km. Ruchi Chandra, respondent No. 4 was selected for Lecturer in Botany (on same post) for a 3 years term and has been given appointment on 15.10.2005 (Annexure - 10 to the writ petition).
(3.) The petitioner says that he is entitled to work as a Lecturer and receive his salary. His services cannot come to an end. The appointment of respondent No. 4 is illegal and she cannot be permitted to work on the post of Lecturer in Botany and with these prayers, he has come up before us by filing this writ petition.;