KIRAN BALA VERMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shashi Kumar learned counsel appearing for the petitioner, and Sri V. N. Agrawal, learned standing counsel of the State of U.P., representing the respondent Nos. 1. 2, 3 and 4.

(2.) In the instant writ petition, under Article 226 of the Constitution of India, the Court is called upon to adjudicate whether the petitioner is entitled to the benefit of regularization contemplated in the provisions of Section 31C of the U.P. Higher Education Services Commission Act. 1980. (hereinafter called the Act) providing for regularizetion of a teacher appointed on ad hoc basis in a college governed by the provisions of the Act.

(3.) A perusal of the order of appointment dated 30th September, 1991, a photostat copy of which is appended to the petitioner as Annexure-III, clearly indicates that the petitioner was appointed as a part-time lecturer of Music (Tabla), purely on temporary basis, with effect from 1st October, 1991.