- (1.) SINCE on an earlier occasion, a bench of this Court had directed that both the matters will be considered together, they are being so considered.
(2.) THE appellant -writ petitioner was working on honorarium as a teacher in the Patratu Thermal Power Station High School, Patratu. That arrangement of teaching on honorarium was put an end to in the year 1988. The appellant obviously accepted that position and did not challenge the decision within a reasonable time. The writ petition giving rise to this appeal was filed in the year 1995, presumably taking inspiration from some orders said to have been passed in some other writ petitions. The learned Single Judge dismissed the writ petition holding that it was highly belated, that the petitioner only worked on honorarium basis and that such working did riot create any right in the petitioner to claim permanency or a claim for being absorbed. It was also observed by the learned Judge that the instant case is fully covered by the judgment passed by the Division Bench of this Court in LPA No. 93/95, wherein it was held that persons like the appellant are not entitled to any relief. Thus the writ petition was dismissed.
(3.) THERE is a delay in filing the appeal. As we have noticed, we initially did not deal with the petition for condoning the delay in filing the appeal, in view of the earlier order passed by this Court to the effect that both the matters will be considered together.;