DHRUV JI PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Yogesh Agarwal, learned counsel for the petitioner, Sri Pankaj Rai, learned Additional Chief Standing Counsel and Sri Ravi Prakash Srivastava, learned Standing Counsel for the respondents. By means of the present writ petition, the petitioner has challenged the order dated 30.4.2007 passed by the State Government by which the representation of the petitioner dated 26.7.2006 has been rejected.

(2.) THE brief facts of the case are that the petitioner has been appointed as a Lecturer in Political Science in ad hoc capacity in G.D. Binani P.G. College, Mirzapur by the appointment letter dated 15.10.1991. The petitioner claimed his regularisation under the provision of Section 31 -C of the U.P. Higher Education Services Commission Act, 1980 (hereinafter referred to as the ("Act").

(3.) LEARNED counsel for the petitioner submitted that the impugned order passed by the State Government is without jurisdiction. He submitted that under Section 31 -C of the Act, the Committee of Management of the College has the power to regularise the appointment on the recommendation of the Selection Committee. The constitution of the Selection Committee is given in Section 31 -C(2) of the Act, therefore, the State Government has no role in the regularisation of appointment under Section 31 -C of the Act.