REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

QUINN V. LEATHEM [REFERRED TO]
GAURI SHANKER RAI AND OTHERS VERSUS DR. RAM LAKHAN PANDEY AND OTHERS [REFERRED TO]
SMT. S. K. CHAUDHARI VERSUS MANAGER,COMMITTEE OF MANAGEMENT,VIDYAWATI DARBARI GIRLS INTER COLLEGE,LOOKERGANJ,ALLAHANBAD AND OTHERS [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
A ONE GRANITES VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
AMRENDRA PRATAP SINGH VS. TEJ BAHADUR PRAJAPATI [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF GUJARAT VS. AKHIL GUJARAT PRAVASI [REFERRED TO]
P S SATHAPPAN DEAD VS. ANDHRA BANK LTD [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
NALINI MAHAJAN VS. DIRECTOR OF INCOME TAX INV [REFERRED TO]
RAJEEV KUMAR SINGH VS. STATE OF U P [REFERRED TO]
JASWANT SINGH AND ANOTHER VS. DISTRICT INSPECTOR OF SCHOOLS AND OTHERS [REFERRED TO]
THE STATE OF BIHAR VS. KIRTI NARAYAN PRASAD [REFERRED TO]
REENA DEVI VS. STATE OF U.P. AND 4 OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri. Rahul Jain, the learned Counsel for the petitioner, Sri. Shailendra Singh, the learned Standing Counsel for the State of U. P. appearing for the respondent nos. 1 to 3 and Sri. Ramesh Chandra Dwivedi, the learned Counsel for the respondent no. 4 Committee of Management, Janta Inter College, Ramkola, Kushi Nagar.

(2.) All the three Writ Petitions have been filed by the same petitioner relating to the same set of disputes, as would appear from the narration made in the following paragraphs and, therefore, the three Writ Petitions are being decided by a common judgment.

(3.) Briefly stated, the facts pleaded in the Writ Petitions are that on 30/1/1993 the Committee of Management, Janta Inter College, Ramkola, Deoria (Now Kushi Nagar) passed a resolution for appointment of the petitioner as an L.T. Grade Teacher on ad-hoc basis against a short term vacancy till return of one Rakesh Govind Ram to his original post. The District Inspector of Schools, Deoria granted approval and financial sanction to the petitioners appointment by means of an order dtd. 4/3/1993, in which the description of the petitioner is "Ashok Kumar Singh, B.Sc. Agriculture, B.Ed." The Manager of the College issued a letter to the petitioner on 6/3/1993 appointing him on ad-hoc basis till a regularly selected candidate joins the post. The petitioner took charge of the post on 10/3/1993.

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ASHOK KUMAR SINGH Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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