PAWAN KUMAR LAWANIYA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned standing counsel for the State-respondents.

(2.) Papers transmitted by the Committee of Management of Gulkandi Ram, Ram Singh Agrawal Intermediate College, Nauni, Agra, which is recognised and aided intermediate college, qua appointment on Class III post under letter dated 27/28th August, 2009 have been returned with a remark that in the meantime amendments have been made in Regulation 101 of Chapter III of the Regulations framed under the U.P. Intermediate Education Act, 1921 vide Gazette notification dated 2nd January, 2010.

(3.) Learned Counsel for the petitioner submits that such amendments are prospective in nature and therefore, they will have no application on the selections held earlier.