VANDANA VAHISTHA Vs. STATE OF U.P.

JUDGEMENT

(1.) S.S.V. (Post Graduate) College, Hapur is a recognised Institution affiliated to Chaudhary Charan Singh University, Meerut which is governed by the provisions of U.P. State Universities Act, 1973 (hereinafter referred to as the Act).

(2.) The aforesaid College is on grant-in-aid of the State Government and the salary of its teaching and non-teaching staff is paid out of the funds made available by the State Government.

(3.) The aforesaid College apart from the other courses is running a B.Ed. Course under the self-financing scheme. The Committee of Management of the College on 31.01.2008 issued an advertisement inviting applications inter alia for appointment of seven Lecturers for the B.Ed. course run under the self-financing scheme.