- (1.) Leave granted.
(2.) Inter se seniority amongst the teachers of Kumaon University is in question in this appeal which arises out of a judgment and order dated 21.3.2006 passed by a Division Bench of the High Court of Uttaranchal at Nainital in Writ Petition No. 71 of 2004). Before adverting to the aforementioned question, we may notice the factual matrix involved in the matter.
(3.) First Respondent was appointed on an ad hoc basis as a Lecturer in Government P.G. College, Almora by the State of Utter Pradesh through Vice-Chancellor, Kumaon University on or about 22.9.1975. The said College was declared as the Campus College of the University. All Lecturers including the first respondent were continued and treated on deputation with the University; the cut off date wherefor was fixed 16.8.1977. The State of Utter Pradesh framed U.P. Regularization Rules, 1979, the relevant provisions whereof reads as under:;