RAKESH TRIPATHI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Indra Raj Singh, learned Counsel representing the Petitioner, Sri J.N. Maurya, learned Chief Standing Counsel assisted by Sri R.S. Umrao, learned Standing Counsel appearing on behalf of the State-Respondents and perused the records.

(2.) Petitioner has questioned the Order, dtd. 29/12/2023 passed by Respondent No.2 - Regional Selection Committee chaired by the present Regional Joint Director of Education, Secondary, Prayagraj rejecting his claim for regularization of the Petitioner only on the ground that short- term vacancy upon which he was appointed in the year 1997, later on got converted into a substantive vacancy in the year 2008.

(3.) This Court earlier, however, noticed this above reason and found to be highly misplaced and, therefore, had directed the Regional Joint Director of Education, Secondary, Prayagraj as well as the District Inspector of Schools concerned to remain present today in the Court along with their affidavits. Sri Sacchidanand Yadav, who happens to be the District Inspector of Schools, Kaushambi and Sri Dibya Kant Shukla, the Regional Joint Director of Education, Secondary, Prayagraj both are present. Both the officers have filed their personal affidavits in support of their application seeking exemption from personal appearance and have stated that as a matter of fact, the earlier Assistant Teacher Manmohan Pandey upon whose ad hoc promotion as a Lecture (Sociology), the vacancy in L.T. Grade had arisen on a short-term basis, later on got reverted to the said position on 4/12/2003 and consequently the approval of the appointment of the Petitioner on that short-term vacancy came to be cancelled on 30/9/2005. This stand taken in the affidavit and the order annexed runs contrary to the reason assigned in the order of the Regional Selection Committee while refusing to grant benefit of regularization to the Petitioner that the vacancy had became substantive and so Petitioner had no claim. In the reason assigned in the order passed by the Regional Selection Committee, it has clearly come in black and white that the said Manmohan Pandey had retired on 30/6/2008 while working as Lecturer (Sociology) in the Institution. Thus, the stand taken by the Regional Selection Committee, which was chaired by the present Regional Joint Director of Education, Secondary, Sri Dibya Kant Shukla and of which Sacchidanand Yadav was the ex-officio Secretary, is contrary to this individual stand taken before the Court in their affidavits by the Officers present in Court.