- (1.) HEARD Sri Rakesh Pathak, learned counsel for the petitioner and Sri Manik Sinha, learned counsel for the opposite parties. The petitioner has alleged that he was engaged as Lecturer on consolidated pay of Rs. 10,000/- per month by the order dated 12. 10. 2001 for a period of one year. Learned counsel for the petitioner submits that the engagement of the petitioner was extended from time to time and the last renewal was granted by the order dated 12. 09. 2006 for a period of two years which has expired and in spite of the letter dated 9. 9. 2008 the opposite parties have not extended the period of the petitioner. Sri Manik Sinha, learned counsel for the opposite parties submits that the Vice-Chancellor, Ram Manohar Lohia Awadh University, Faizabad is the competent authority and the petitioner has already made a representation on 9. 9. 2008 as evident from Annexure-5 to the writ petition. We have considered the submissions made by the learned counsel for the parties and gone through the record. It is undisputed that the petitioner was engaged as Lecturer on contract basis on consolidated pay of Rs. 10,000/- per month. The engagement of the petitioner on contract basis was extended from time to time and the last extension was granted on 12. 09. 2006 for a period of two years. The petitioner has already made a representation on 9. 9. 2008, a copy of which has been annexed as Annexure-5 to the writ petition for renewal of his term as contract Lecturer. We, therefore, dispose of the writ petition with a direction to the opposite parties to consider and decide the representation of the petitioner dated 9. 9. 2008, a copy of which has been annexed as Annexure-5 to the writ petition by a speaking and reasoned order, within four weeks from the date a certified copy of this order is produced. .;