INDU KANT DIXIT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Adarsh Bhushan learned Counsel for the petitioners and the learned Standing Counsel for the respondents.

(2.) The two petitioners are aggrieved by the order of the District Inspector of Schools dated 28th December 2007 whereby they have been denied continuance as Assistant Teachers in L.T. grade in the Institution known as Intermediate College, Kanchausi Bazar, Aurraiya. The Institution is governed by the provisions of the U.P. Intermediate Education Act 1921 and the appointments are governed by the provisions of the U.P. Secondary Education (Services Selection Boards) Act, 1982 and the regulations framed there under.

(3.) The petitioner No. 1 Indukant Dixit has been appointed against a short term vacancy that fell vacant due to the ad-hoc promotion of one Shiv Kumar Tewari and the petitioner No. 2 Pramod Kumar was appointed on ad-hoc basis on account of the ad-hoc promotion of Raghvendra Singh Sonkar.