- (1.) Heard Mr. Manish Kumar, learned counsel for the petitioner as well as learned Additional Chief Standing Counsel.
(2.) The petitioner has assailed the Government Order dated 13.04.2007, whereby the State Government took a decision to abolish six posts of Part Time Lecturer/Demonstrator w.e.f. 01.03.2007 working in Government Homeopathic Colleges as no permission of the Finance Department was accorded for giving approval to the post of Lecturer/Demonstrator after 28.02.2006.
(3.) The petitioner has failed to place any government order/executive instruction, which had provided the provisions for regularization of Part Time Lecturer/Demonstrator or to convert the nature of appointment into ad hoc appointment. This Court had passed an interim order on 05.10.2007 to the effect that the petitioner shall be allowed to work on the post of Lecturer as Part Time and the opposite parties shall also pay salary. Pursuant to the interim order of this Court he is still working in the college. There are number of vacancies to the post of Lecturer/Demonstrator but till date no regular selection has been made on account of which on 06.11.1999, the State Government sought approval for appointment of Part Time Lecturer in the capacity of ad hoc Lecturer but the same was not granted. Keeping in view the vacancies of Lecturer/Demonstrator in the Government Homeopathic College, the State Government vide order dated 28.05.2015 took a decision to appoint Homeopathic Medical Officer on contractual basis. In 1998 keeping in view the shortcomings of the Lecturers, the State Government took a decision to appoint Guest Lecturer also.;