HIMANCHAL VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has filed the Writ Petition for the following reliefs -

(2.) The petitioner claims that his services is to be regularized w.e.f. 1/10/1990 in view of the ratio as propounded by the Division Bench of this Court vide its judgment dtd. 3/1/2019, rendered in Trivikram Singh Kunwar and others Vs. State of Uttarakhand and another in Writ Petition.

(3.) The fact, which has been brought on record in the present writ petition is that in pursuance to the advertisement dtd. 19/8/1989, issued by the Director, Education, U.P., Allahabad, inviting application for appointment to the post of Lecturers and Assistant Teachers L.T. Grade on adhoc basis, the petitioner who possessed all the requisite qualification had applied for the same and after undergoing the process of selection prescribed, he was recruited and an appointment letter dtd. 29/9/1990 was issued in his favour. In pursuance to letter of appointment dated thus issued to him, the petitioner joined his services on 29/9/1990.