VARINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment passed by the learned Single Judge in CWP No. 1581 of 2010, whereby the writ petition filed by the petitioner -appellant has been ordered to be dismissed.

(2.) THE facts, in brief, may be noticed. The petitioner is a Post Graduate in Hindi having obtained 58.75 % marks. He also qualified M.Phil in the year 2004 and came to be appointed as a Lecturer on 3.7.2006 in the subject of Hindi in Chander Dhar Guler College, Haripur (Guler), which at that time was a private college. The State Government took a decision to take over this college vide notification dated 20.4.2007 and the services of the petitioner was also taken over as a lecturer 'school cadre'. His grievance before the writ court was that his services ought to have been taken over as a Lecturer, 'college cadre' on contract basis as per the notification dated 3.4.2010.

(3.) THE terms and conditions for taking over privately managed colleges are governed by the notification dated 25.8.1994 and it would be apt to re -produce clause 7 thereof which reads as under: