JAGVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri J.K. Srivastava, learned counsel for the petitioner and Sri Rajesh Gupta for the respondents.

(2.) Petitioner claiming appointment on a short term vacancy has challenged the validity of the order dated 10.4.2006 passed by the District Inspector of Schools, Agra (Annexure no. 18 to the writ petition).

(3.) There is an institution by the name of Chaharwati Inter College, Agra which is duly recognized and aided. On account of death of one Fauran Singh on 23.2.1996 who was working on the post of Lecturer in Sanskrit, a substantive vacancy occurred. The Committee of Management passed a resolution dated 17.3.1996 for giving adhoc promotion to one Yogendra Kumar Lawania who was L.T. Grade teacher. The resolution was forwarded to the District Inspector of Schools, Agra for approval. On account of adhoc promotion of Yogendra Kumar Lawania a short term vacancy in LT grade arose. Proceeding for making adhoc appointment on the said short term vacancy by direct recruitment was initiated by the committee of management in accordance with the procedure prescribed in the U.P. Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981. Accordingly, the vacancy was advertised in two newspaper namely, 'Aaj' and 'Sainik' on 9.8.1996. The Selection Committee recommended the name of the petitioner for appointment. The recommendation of the selection committee was accepted by the committee of management vide resolution dated 30.8.1996 and thereafter, all the papers pertaining the selection were forwarded to the District Inspector of Schjools for approval vide letter dated 10.9.1996. The committee of management issued an appointment letter dated 1.9.1996. In pursuance thereof, the petitioner joined on 9.9.006.