VINEET SARAN, J. - (1.) HEARD Sri Rohit Upadhyay holding brief of Sri Ashok Khare, learned Senior Counsel for the petitioner as well as learned Standing Counsel appearing for the respondents.
(2.) THE case of the petitioner is that on the retirement of a Lecturer, a sub­stantive vacancy of Lecturer in English occurred in the College of respondent No. 2. The petitioner was then appointed as Lecturer in English on 15.1.1986 on ad-hoc basis. The said appointment of the petitioner was approved on 24.3.1986 by the District Inspector of Schools, Kanpur Nagar and the petitioner was permitted to continue to work till 20.5.1986 i.e. till the College was closed for summer vacation. Since on the reopening of the College after summer vaca­tion, the petitioner was not permitted to work, he file this writ petition in which the following interim order granted on 22.10.1986. "Meanwhile until further orders on the recommendation for appoint­ment on permanent basis whichever is earlier, the ad-hoc appointment of the petitioner in the Lecturer's Grade shall be deemed to continue and the petitioner entitled as such to the emoluments." It has been submitted that on the strength of the interim order, the pe­titioner is still continuing to work as Lecturer. Although more than two decades have passed but till date no counter affidavit has been filed by the respon­dents.
(3.) CONSIDERING the fact that the petitioner has been working as Lecturer for more than two decades, his case for regularisation on such post be considered by the respondents, in accordance with law, in terms of the Act No. 5 of 1982. Till his case for regularisation is considered, the petitioner shall be permitted to work as Lecturer and be paid salary in terms of the interim order dated 22.10.1986.;