PANKAJ KRISHNA Vs. VICE

JUDGEMENT

(1.) The principal relief claimed is that appropriate direction or writ may be issued to the respondents to treat the petitioner in the service of the Y. D. Post Graduate College, Lakhimpur Kheri as a lecturer in Chemistry. A further direction is claimed that the respondents may be asked to pay the petitioner his salary for the period subsequent to 30th November, 1986.

(2.) It appears that the Management of the institution concerned resolved to appoint the petitioner as a lecturer in Chemistry and sought the approval of the Vice-Chancellor of the Kanpur University. This approval was given by the Vice-Chancellor and a communication to that effect was sent by the University to the principal of the institution on 8-4-1985. It was made clear in the said communication that the appointment of the petitioner was to ensure till the Commission constituted under the U.P. Higher Education Service Commission Act, 1980 had not selected a candidate or till 30-6-1985 whichever event was to occur earlier.

(3.) The petitioner's case is that he continued to teach in the institution concerned even subsequent to 20-6-1985 and he was paid his salary etc., till 3-11-1986. Thereafter, he was informed that in view of some direction issued by the Director of Education, he was not entitled to get any salary for the period subsequent to 30-11-1986. This is evident from a communication dated 2-1-1987 sent by the principal of the institution to the petitioner, a true copy of which has been filed as Annexure-A 4 to the writ petition.