VINOD KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The vacancies of Assistant Teachers in L. T. grade fell vacant on account of retirement of two teachers of the same grade in Adarsh Uchchattar Madhyamik Vidyalaya, Daula, district Meerut (hereinafter referred to as the college). The college is an Intermediate College and has been recognised by the U. P. Board of High School and Intermediate Education and ts on the Grants-in-Aid of the State Government.

(3.) On occurrence of the vacancies in the college, they were notified to the Service Commission on 15.4.1991. As no appointment was recommended by the Commission, the Managing Committee of the college proceeded to make appointment under Section 18 of the U. P. Secondary Education Service Selection Boards Act, 1982, by advertising the vacancies in the newspaper 'Dainik Prabhat', dated 25.6.1991.