RASHMITA SHARMA Vs. STATE

JUDGEMENT

(1.) Heard

(2.) The petitioner was appointed as an adhoc lecturer in D.A.V. (P.G.) College, Karanpur, Dehradun by an order dated 11th April, 1991. In the appointment letter, it was categorically stated that the petitioner was being appointed till the end of June, 1991 i.e. till the end of the academic session or till such time a regularly selected candidate was appointed, whichever was earlier. It is alleged that the petitioner was allowed to continue in the next academic session and, in this manner, continued to work continuously till date. The petitioner is still working in an adhoc capacity in the college concerned.

(3.) The U.P. Higher Education Services Commission Act, 1980, was amended by U.P. Act No. 2 of 1992, in which, Section 31-C was incorporated, which is extracted hereunder: 31-C. Regularisation of other ad hoc appointments.-(1) Any teacher, other than a principal who-