SANT RAM Vs. D I O S

JUDGEMENT

(1.) The Krishak Odyogik Pal Inter College, Harharpur, district Basti is an institution recognized under the provision of Intermediate Education Act. The institution is also on the aid list of the State Government. The provisions of the U.P. High School and Intermediate (Payment of Salary) Act, 1971 as well as those of U.P. Secondary Education Services Selection Board Act, 1982 are fully applicable to the said institution.

(2.) The substantive vacancy was caused in the institution in L.T. Grade due to retirement on 1st July, 1990. The Committee of Management notified the vacancy to the District Inspector of Schools on 25.7.1991.

(3.) Since the U.P. Secondary Services Selection Board failed to recommend any suitable candidate, the Committee of Management invited application for the said post and the Petitioner claims to have been appointed vide letter dated 8.10.1991. The Petitioner joined in pursuance thereof on 9.10.1991, and claims to be working since then.