DISTRICT INSPECTOR OF SCHOOLS KANPUR NAGAR Vs. DIWAKAR LAL
LAWS(ALL)-2000-5-31
HIGH COURT OF ALLAHABAD
Decided on May 25,2000

DISTRICT INSPECTOR OF SCHOOLS, KANPUR NAGAR Appellant
VERSUS
DIWAKAR LAL Respondents

JUDGEMENT

A.K. Yog, J. - (1.) This special appeal by the District Inspector of Schools. Kanpur Nagar and another has been Filed against the judgment and order dated April 16, 1999 passed by learned single Judge in Writ Petition No. 9767 of 1994. Diwakar Lal and 3 others v. District Inspector of Schools. Kanpur Nagar and others.
(2.) P. N. N. Inter College, Kanpur (called 'college') is, admittedly, a recognised Intermediate College governed by the provisions of the U. P. Intermediate Education Act, 1921, Payment of Salaries Act, 1971, and U. P. Secondary Education Services Commission Act, 1981. Four posts of Lecturers in the College fell vacant. Requisition was sent to the Commission, Still the posts remained vacant for more than two months as the Commission failed to select and recommend candidates. Hence, four Assistant Teachers in L. T. grade were promoted on the posts of Lecturer in the College--purely on ad hoc basis as follows : 1. S. K. Srtvastava, L. T. Grade Teacher--given ad hoc promotion--on post of Lecturer Chemistry. 2. S. K. Tiwari, L. T. Grade Teacher--given ad hoc promotion--on post of Lecturer Economics.
(3.) Ram Surat Misra, L. T. Grade Teacher--promoted ad hoc on--post of Lecturer Sanskrit.;


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