- (1.) By the Court - Writ Petition No. 23870 of 2004 was disposed of along with a bunch of cases by an order of a Division Bench of this Court dated 2.9.2004. That writ petition was filed by one Dr. Virendra Singh with the averments that he was working as a lecturer on honorarium basis under a Scheme of 1998 promulgated vide U.P. Government Order dated 7.4.1998. This Scheme was abandoned and thereafter restored. Whether the scheme should or should not continue is an issue said to be pending before the Supreme Court. The final order dated 2-9-2004 passed on the writ petition of Dr. Virendra Singh basically directs that till the decision about the scheme is taken by the Supreme Court, the lecturer i.e. Dr Virendra Singh, if he was working on honorarium basis would not replaced by another lecturer on honorarium basis. However Dr. Virendra Singh could be replaced either if the vacancy was filled up by a regularly selected candidate from the Commission or if the Supreme Court upheld the abolition of the scheme of having lecturers appointed on honorarium basis.
(2.) The decision of this Court in the writ petition of Dr. Virendra Singh does not amount to adjudication as to whether Dr. Virendra Singh was or was not working as a lecturer on honorarium basis or as to whether Dr Virendra Singh was or was not validly appointed for such purpose.
(3.) An application dated 11.10.2004 being Misc. Application No. 189444 of 2004 has been moved by Dr. Seema Malik (along with an application for condonation of delay) praying that the final order of this Court disposing of the writ petition of Dr. Virendra Singh should be recalled.;