SHEO KUMAR SINGH,J. - (1.) Heard Mr. Satish Kumar, learned counsel for the petitioner, as well as learned counsel for the respondents.
(2.) By means of the present writ petition filed under Article 226 of the Constitution of India, the petitioner has prayed for issuing a writ, order or direction in the nature of mandamus commanding the respondents to pay the salary of the petitioner like other similarly situated honorarium lecturers teaching in other colleges of different Universities for whole year and further to pay the arrears of the salary of the petitioner for back years with interest.
(3.) The brief facts giving rise to filing of the present writ petition are that initially the petitioner was temporarily engaged on contractual basis as adhoc lecturer in Philosophy Department of Y.D.P.G. College, Lakhimpur Kheri against leave vacancy which was fallen vacant due to leave of one Dr. Yogendra Singh (Lecturer Philosophy). The petitioner was temporarily engaged by the Committee of Management as honorarium lecturer which was year to year basis and later on amendment was brought in U.P. Higher Education Service Selection Commission and Section 31-E was inserted on 23.12.2006. On the basis of this Government Order the petitioner has prayed for giving pay and salary like other similarly situated honorarium lecturers teaching in other colleges. Since the services of the petitioner were discontinued by the Principal of the college, the petitioner has filed this writ petition being aggrieved by the said order.;