KRISHNA NAND CHATURVEDI AND OTHERS Vs. STATE OF U.P. THROUGH ITS SECRETARY, HIGHER EDUCATION, CIVIL SECRETARIAT, U.P. AT LUCKNOW AND ANOTHER
LAWS(ALL)-2010-1-251
HIGH COURT OF ALLAHABAD
Decided on
January 13,2010
Krishna Nand Chaturvedi
Appellant
VERSUS
State of U.P. Through Its Secretary, Higher Education, Civil Secretariat, U.P. at Lucknow
Respondents
JUDGEMENT
-
(1.) We have heard Sri S.C. Tiwari, learned Counsel for the petitioners and the learned Standing Counsel appearing for the respondents. The petitioners have filed the present writ petition making the following prayers:--
(a) Issue a writ, order or direction in the nature of mandamus commanding the respondents to continue the services of petitioners as contract Lecturers in the subsequent academic sessions upon the post in question or till regularly selected candidates, join the posts in question.
(b) Issue, any other such writ, order or direction which this Hon'ble Court may deem fit and proper in the interest of justice and fitness of things.
(c) Award the costs of the writ petition in favour of the petitioners.
(2.) From the averments made in the writ petition, it appears that the petitioner No.1 was appointed on the post of Lecturer in Political Science by the order dated 8.12.2006 on contract basis in Government Degree College, Atrauli, Aligarh. The petitioner No. 1 joined his service on 18.12.2006. The first term of the petitioner No. 1 was completed on 17.12.2007. After a gap of 15 days, the petitioner No. 1 was permitted to join second time on 2.1.2008. The second term of the petitioner No. 1 was completed on 1.1.2009. Thereafter, after a gap of 15 days, the petitioner No. 1 was permitted to join on 17.1.2009. The last term of the petitioner No. 1 is going to expire on 16.1.2010.
(3.) From the averments made in the writ petition, it appears that the petitioner No. 2 was appointed on the post of Lecturer in Hindi by the order dated 4.12.2006 on contract basis in Government Degree College, Atrauli, Aligarh. The petitioner No. 2 joined her service on 7.12.2006. The first term of the petitioner No. 2 was completed on 26.12.2007. After a gap of 15 days, the petitioner No. 2 was permitted to join second time on 22.12.2007. The second term of the petitioner No. 2 was completed on 21.12.2008. Thereafter, after a gap of 15 days, the petitioner No. 2 was permitted to join on 16.1.2009. The last term of the petitioner No. 2 has expired on 5.1.2010.;
(2.) From the averments made in the writ petition, it appears that the petitioner No.1 was appointed on the post of Lecturer in Political Science by the order dated 8.12.2006 on contract basis in Government Degree College, Atrauli, Aligarh. The petitioner No. 1 joined his service on 18.12.2006. The first term of the petitioner No. 1 was completed on 17.12.2007. After a gap of 15 days, the petitioner No. 1 was permitted to join second time on 2.1.2008. The second term of the petitioner No. 1 was completed on 1.1.2009. Thereafter, after a gap of 15 days, the petitioner No. 1 was permitted to join on 17.1.2009. The last term of the petitioner No. 1 is going to expire on 16.1.2010.
(3.) From the averments made in the writ petition, it appears that the petitioner No. 2 was appointed on the post of Lecturer in Hindi by the order dated 4.12.2006 on contract basis in Government Degree College, Atrauli, Aligarh. The petitioner No. 2 joined her service on 7.12.2006. The first term of the petitioner No. 2 was completed on 26.12.2007. After a gap of 15 days, the petitioner No. 2 was permitted to join second time on 22.12.2007. The second term of the petitioner No. 2 was completed on 21.12.2008. Thereafter, after a gap of 15 days, the petitioner No. 2 was permitted to join on 16.1.2009. The last term of the petitioner No. 2 has expired on 5.1.2010.;
Copyright © Regent Computronics Pvt.Ltd.