GEETA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for quashing paragraph 2 of the G.O. dated 5.8.1993, Annexure-1 to the writ petition in so far as it states that the demonstrators will be appointed every year in the State Medical Colleges, and on the completion of one year service the service of demonstrators will automatically come to an end.

(2.) We have heard the learned counsel for the parties.

(3.) In paragraph 4 of the writ petition, it is alleged that the applications were invited for appointment as demonstrator in Bio-Chemistry in G.S.V.M. Medical College, Kanpur vide advertisement dated 25.8.1999, vide Annexure-II to the writ petition. The petitioner was appointed as demonstrator in Biochemistry after his selection and given appointment letter dated 19.11.1999, vide Annexure-III to the writ petition. In pursuance of the appointment letter, the petitioner joined the post of the demonstrator. The petitioner's term was extended up to 19.11.2000. True copy of the extension order is Annexure-IV to the writ petition.