B.M. Lal, J. - (1.) THE question of law involved in both these petitions is one and the same, therefore, both petitions are being disposed of by the common judgment. However, Writ No. 11279 of 1986 would be the leading petition. The case was listed on 22.2.96. On that date Sri Yasharath, learned counsel appeared for petitioner. However, case was adjourned to 23.2.96. On 23.2.96 also, Sri Yasharath appeared for petitioner and informed the Court that Sri Apt Kumar, learned counsel was not well. With a view to afford last opportunity to Sri Kumar to advance arguments on behalf of petitioner, case was fixed for 26.2.96 making it clear that no further indulgence in this regard would be granted. Today also Sri Kumar did not appear.
(2.) HEARD learned counsel Sri Yasharath, for petitioner and Sri Vinay Malviya, Standing Counsel for respondents. In nutshell the relief sought by the petitioner is that the respondents may be directed to regularise her services.
(3.) IT appears that petitioner was appointed on 17.2.1983 as Lecturer in Drawing and Painting on ad -hoc basis in Sri Varshney Degree College, Aligarh (hereinafter referred to as the College) by the Committee of Management of the College.;