FIRANGI PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vivek Prasad Mathur, learned Counsel for the Appellant and the learned standing counsel for Respondents 1 to 4. Respondent No. 5 is the District Inspector of Schools, Basti, functioning as Prabandh Sanchalak of the Institution, who is already arrayed as Respondent No. 3.

(2.) This special appeal relates to the dispute of a claim by the Appellant for his regularization under the provisions of Section 33C of the U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as 'the Act, 1982').

(3.) The admitted facts are that the Appellant was appointed in a selection held by the District Inspector of Schools on 5.1.1993. Under the relevant provisions, it was the District Inspector of Schools, who was empowered to get the selection held for appointment of the teacher on ad hoc basis. There is also No. dispute that the Appellant was appointed against a substantive vacancy on ad hoc basis in terms of the relevant provisions and his selection and appointment was duly notified to Respondent No. 5-Management, vide order dated 18.1.1993.