STATE OF UTTAR PRADESH Vs. BHARAT SINGH

JUDGEMENT

(1.) Issue notice, returnable within two months.

(2.) Pending disposal of the special leave petitions, the petitioners shall appoint the respondents as Principals of various aided non-government degree colleges and postgraduate colleges of Uttar Pradesh within a period of one month from this date. However, we make it clear that the appointment shall be subject to the decision of these petitions and such appointments have to be treated on the basis of this Court's order. In the event, the respondents and others in the select list, file an undertaking in this Court within one month from this date, if not already filed, the petitioners shall appoint them subject to further order in the writ petition or by this Court. If the respondents give an undertaking that in the event they lose the battle, they will be automatically reverted to as Readers and the difference of salary that would be taken as a Principal, shall be recovered and paid back to the petitioners.

(3.) We, however, further make it clear that if the aforesaid undertakings are not filed within a month from this date, the interim order granted by this Court shall not be treated to have been granted in favour of those respondents who have not given the undertaking.