LALLU RAM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Ashok Khare, the learned Senior Counsel appearing for the petitioner and the learned Standing Counsel for the respondents.

(2.) THE petitioners are aggrieved by the orders dated 8. 9. 2006 and 29th january, 2007, passed by the Director of Education (Higher Education) Uttar pradesh, Allahabad, by which their representation has been rejected and their appointment as Class IV employees has been held to be illegal and void.

(3.) THE brief facts leading to the filing of the writ petition is, that there exists a Government degree college known as Smt. Indira Gandhi Government degree College in Lalganj in the district of Mirzapur (hereinafter referred to as the college), in which the service conditions of the teachers alongwith non-teaching staff are governed by the provisions of the Uttar Pradesh Higher education Services Commission Rules and the Act. It transpires that the government of Uttar Pradesh issued an order dated 18th March, 2005 taking a policy decision to recruit class III and class IV employees in all the departments of the State Government, except the Medical, Health and Family welfare Department as per the situation prevailing prior to the issuance of the government Order dated 12th March, 2005.