RAKESH CHANDRA MISRA Vs. STATE OF U P

JUDGEMENT

(1.) The controversy involved in this Bunch of writ petitions being one and the same, is being answered by one common order.

(2.) The petitioners who are the teachers (Assistant Teachers or. Lecturers) appointed directly in different Intermediate Colleges allegedly on short-term vacancies on ad hoc basis have been refused approval of their appointment by the District Inspector of Schools either expressly or impliedly and thus were not being paid salary, which compelled them to file the present writ petitions.

(3.) It is not necessary to give details of the qualifications of the petitioners or their eligibility for holding the post of teachers (Assistant Teachers or Lecturers) nor the seniority or the date of their appointment as all the petitioners were appointed on the post of Lecturers by the Committee of Management of their colleges during the period when the Committee of Management of all the institutions was allegedly bereft of its power to make ad hoc appointments or even appointment on short-term vacancies on the post of Lecturers.