- (1.) HEARD learned counsel for the petitioner. Shri Pankaj Rai, Addl. Chief Standing Counsel appears for the respondents.
(2.) BY means of this writ petition the petitioner has prayed for following reliefs: - "1. Issue a writ, order or direction in the nature of certiorari quashing the appointment letter dated 18.09.2007 which is ab initio void of respondent no.8 Surat Ram and adjustment letter dated 25.02.2008 related with petitioner may be quashed. 2. Issue a writ order or direction in the nature of mandamus to commanding the respondents to adjust the petitioner at Shri Mahanth Ram Baram Das Inter College, Bhurkura, Ghazipur and not interfere in the working of the petitioner as a lecturer in English Subject in Inter College Bhurkura, Ghazipur. 3. Issue a writ order or direction suitable action may be taken against the respondents. 4. Issue a writ order or direction pay the salary of petitioner as Lecturer grade from date of filing of writ petition no.16470/2007 dated 29.03.2007 to till this date and every month as well as his seniority may be counted from date of filing of first writ petition on 29.03.2007. 5. Award the cost of this petition to the petitioner."
(3.) IT appears from the record that the petitioner was appointed as subject expert in English in Inter College Pauli in Distt. Fatehpur on 01.09.2000 on an honorarium of Rs.5000/ - per month.? The said appointment was extended from time to time. Thereafter, the petitioner has been transferred to district Ghazipur and he has joined in Shri Mahanth Ram Baran Das Inter College, Bhurkura, Ghazipur on the post of subject expert in English. A number of writ petitions were filed before this Court as well as before Lucknow Bench in which leading writ petition was Writ Petition No.36653 of 2003? (Manoj Kumar Rastogi v. State of U.P. and Ors.). The writ petitions were allowed vide order dated 28.10.2003 and the respondents were directed to frame policy for regularisation of subject experts against the then existing 4000 vacancies of the teachers in the aided institution. The said order was assailed by means of Special Appeal No.506 of 2005 (State of U.P. and Ors. v. Minakshi Asthana and Ors.), the same was dismissed vide order dated 30.8.2005.? In this background the State Government had formulated a scheme and made amendment in U.P. Shiksha Seva Chayan Board Act, 2006, which was duly published on 11.12.2006.;