Arun Tandon, J. - (1.) IN view of the office report dated 7th January, 2012, service upon respondent No. 3 is deemed sufficient.
(2.) RESPONDENT No. 3 to the present writ petition namely Ram Sharan Singh was appointed as Ad -hoc L.T. Grade Teacher in Rohta Inter College, Rohta, District -Agra against a short term vacancy, which was caused due to grant of Ad -hoc promotion to Dr. Hajari Lal as Principal on 01.11.1991. The appointment of petitioner was approved by the District Inspector of Schools under order dated 03rd July, 1993 with a specific recital that the appointment is to continue till Dr. Hajari Lal returns to his substantive post. Dr. Hajari Lal was, however, regularized on the post of Principal under an order of the District Inspector of Schools dated 25th June, 1994. However, in view of the order of the Writ Court dated 07.04.2008, passed in Writ Petition No. 17323 of 2008 Dr. Hajari Lal was reverted back to his substantive post of L.T. Grade Teacher and therefore there ceased to be any vacancy against which Ram Sharan Singh could continue.
(3.) RAM Sharan Singh filed Writ Petition No. 34360 of 2004, seeking regularization, which was disposed of vide order dated 24.08.2004 requiring the authorities to consider his grievance under Section 33 -C of U.P. Act No. 5 of 1982.;