UDAI PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Yogesh Agrawal, learned Counsel for the Petitioner-Appellant. Shri J.K. Tiwari, learned Standing Counsel appears for the State-Respondents.

(2.) The Petitioner was appointed as part time teacher under Section 7-AA of the U.P. Intermediate Education Act by the Committee of Management of Baba Gyandas Technical Inter College, Barhaj, Deoria on 26.8.1993 for teaching 'Biology'. Prior to the Petitioner's appointment the college was given recognition under Section 7-A for running classes in Science subjects in Class-11 and 12. The recognition granted under Section 7-A provided for certain conditions and which included Condition No. 5, under which the Management of the institution was to be responsible to arrange for finances for running the classes. The condition No. 4 of the recognition provided for appointment of only those teachers, who possessed minimum qualifications prescribed by the Board.

(3.) The appointment letter issued to the Petitioner by the Committee of Management dated 26.8.1993 stated that he is being invited to teach as part time teacher on payment of Rs. 10/- per lecture as honorarium.