INTER COLLEGE ARYA NAGAR KANPUR Vs. KUMAR TIWARY

JUDGEMENT

(1.) Leave granted. We have heard learned counsel on both sides.

(2.) This appeal by special leave arises from the judgment of the Division Bench of the High Court of Allahabad, made on August 14, 1996 in S.A. No. 153/96.

(3.) The first respondent came to be appointed as an ad hoc teacher on July 12, 1986 against a short term vacancy caused by promotion of the incumbent on ad hoc basis to the next higher post. His appointment came to be terminated on May 30, 1988 w.e.f. June 30, 1988. The respondent challenged the order of termination in a writ petition. Pending writ petition, an interim order of stay though vacated by the learned single Judge, the same was granted by the Division Bench.