- (1.) Heard Sri. Ramesh Pandey, learned counsel for the petitioner and perused the record. The writ petition is directed against order dated 6.9.2010, passed by Director Training and Employment, U.P., Lucknow rejecting petitioner's representation claiming regularization under U.P. Regularisation of Ad hoc Appointments (on Posts Outside the Purview of the Public Service Commission) Rules, 1979 (hereinafter referred to as "1979 Rules"), as amended from time to time on the ground that at the time of initial appointment on ad hoc basis, petitioner did not fulfill requisite qualifications for appointment on the post of Maths Instructor.
(2.) It is not in dispute that for appointment on the post of Maths Instructor, requisite qualification prescribed in the Government Order dated 28.5.1975, which reads as under:
(3.) The petitioner was appointed as Instructor on 21.1.1981 by order passed by Joint Director, Directorate of Training and Employment, U.P., Lucknow. The appointment letter is Annexure-2 to the writ petition which shows that petitioner was appointed on purely ad hoc and temporary basis liable to be terminated at any point of time. At the time of appointment, he admittedly possess following qualifications; High School (Passed in 1972); Intermediate (Passed in 1979); Diploma in Electrical Engineering (Passed in 1978).;