(1.) This appeal has been placed before the Full Bench following a reference made by a Division Bench of this Court. Before addressing the specific facts of the case, it is important to highlight the key questions that arise.
(2.) Now to the brief facts.
(3.) Separate writ petitions were filed before the learned Single Judge challenging the cancellation of appointments consequent to Ext.P9 order. The learned Single Judge, after evaluating the contentions advanced by both sides, took note of the fact that the notification was issued for filling up two vacancies of UPSA. The ranked list was prepared pursuant to the notification for filling up the notified vacancies alone. The learned Single Judge also noted that a decision had already been taken as early as on 31/12/2019 to the effect that the ranked list would be operated only for the purpose of filling up the notified vacancy. On its basis, it was held that with the appointment of two persons to the post of UPSA, the list expired. The decision taken thereafter to extend the period of the list was held to be not proper and it was further held that the appointment of the teachers on the basis of the extension was without considering the factual aspect of the matter. It was conclusively held that the act of the respondents in having issued appointment orders from a ranked list that had already expired by extending the list was thoroughly improper. By holding so, the writ petitions were dismissed upholding the order of revocation.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN