ABHA SHARMA Vs. DISTRICT INSPECTOR OF SCHOOL

JUDGEMENT

(1.) Order dated 17.4.2000 is recalled and the writ petition is restored to its original number.

(2.) Heard Sri R.K. Ojha, learned counsel for the petitioner and the Ms. Suman Sirohi, learned Standing Counsel.

(3.) It is not in dispute that the petitioner has been appointed as an adhoc lecturer by the Committee of Management against the substantive vacancy. By means of the present petition, the petitioner is challenging the recommendation dated 16.12.1992 made by the District Inspector of Schools, Agra to the Committee of Management of the College to appoint Sri Raj Kumar, as a Teacher, who has been selected by the Commission, under Section 18 of the U.P. Act No. 5 of 1982 and further seeking a direction to the respondents not to interfere with the petitioner's working as the Lecturer.