- (1.) THERE are 6 petitioners in this writ petition all of whom alleged their appointments through the Amantran Patra, a copy of one of which has been filed as Annexure 4 to the writ petition. By the aforesaid letter and the like of which was served on each one of the petitioners they were invited to deliver lecture but Rs. 15 per lecture was payable to them as per Government Order dated 22-7-1986.
(2.) SEVERAL writ petitions have been filed in this Court such as 4812 of 1988. Km. Renu Tewari and others v. State of U. P. and others, 9405 of 1988, Km. Neelam Ram Lamta and others v. The Director, Higher Education, (U. P), Allahabad and another. Km. Manju Dhingra and others v. The Director, Higher Education, (U. P), Al lahabad and another in Writ Petition No. 11795 of 1989 and Smt. Jai Shree and another v. The Director of Higher Educa tion, (U. P.), Allahabad and others in Writ Petition No. 13690 of 1997 and some others. The leading case of the bunch has been treated to be that of Km. Renu Tewari and others v. The Director of Higher Educa tion, (U. P), Allahabad and others in Writ Petition No. 1812 of 1988. When the writ petition was filed an interim order was passed in favour of 6 petitioners to the effect that: "until further orders. It no orders in writ ing have been issued to the petitioner terminat ing their services, the respondents shall not in terfere with the right of the petitioners to teach in the Government Post Graduate Degree Col lege Gyanpur and shall continue to pay their emolument until further orders. "
(3.) THEREAFTER in all the writ petitions detailed counter-affidavits were filed and in the instant case the counter- affidavit says that the averments made in the counter-affidavit in Writ Petition No. 5507 of 1987 Dr. (Miss) Mohini Bhatia is adopted a copy of that counter-affidavit has been appended along with the counter-affidavit of Dr. Suresh Chandra Tewari the then Asst. Director of Higher Education, (U. P.), Allahabad, rejoinder-affidavit has been filed. Shri YB. Singh assisted by Shri PS. Baghel has been heard at substantial length. Shri A. N. Rai Standing Counsel has espoused the cause of interference.;