RAMESH KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinay Shankar Gupta, learned Counsel for the petitioner and Sri Saral Srivastava, learned Addl. Chief Standing Counsel appearing on behalf of the respondents. Brief facts of the case set up in the writ petition are that petitioners No. 1 and 2 were appointed as Demonstrators on ad hoc/temporary basis on 9.5.1988 and 12.8.1987 respectively.

(2.) By the order dated 2.5.1988, petitioner No. 1 was granted appointment as Demonstrator in Government Ayurvedic College, Muzaffar Nagar and by order dated 29.7.1987, petitioner No. 2 was appointed as Administrator in Government Ayurvedic College, Jhansi.

(3.) By the orders dated 20.1.2005 and 10.4.2002 issued by the Director, Ayurvedic and Unani Sewa, petitioners No. 1 and 2 have been regularised on their posts under the U.P. Regularization of ad hoc appointments (On post within the preview of Public Service Commission) Rules, 1979 as amended by 3rd amendment rule dated 20.12.2001.