JUDGEMENT
M.P.Singh, J. -
(1.) The petitioner was appointed as Assistant Teacher (Vyakaran) against a substantive vacancy in a college known as Shree Vishram Sanskrit Mahavidyalaya, Bakharia, Lalganj, District Basti which is affiliated to Sanskrit University. There is no dispute that the services of the petitioner is governed by the U.P. State Universities Act, 1973.
(2.) The initial appointment of the petitioner, which was made on 1-12-1981, was on one year's probation. The said appointment was subject to the approval of the Vice Chancellor of the Sanskrit University.
(3.) Approval was granted by the Vice Chancellor under Section 31(11) of the Universities Act.;
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