- (1.) Heard Sri Adarsh Bhushan, learned counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel, appearing on behalf of the respondents.
(2.) By means of the present petition, the petitioner is seeking the direction to the respondent to continue the petitioner in service till the regularly selected candidates joins the post.?
(3.) In the writ petition, it is stated that six posts have already fallen vacant in L.T. Grade? in? Mahesh Chandra Chandhari Bharatiya Vidyalaya Inter College, Acharya Nagar, Kanpur City, a recognised institution under the U.P. Intermediate Education Act, 1921.? One Sri Prakash Chandra Dixit was promoted in Lecturer's grade.? The petitioner was appointed on the adhoc basis as an Assistant Teacher in L.T Grade in place of Sri Prakash Chandra Dixit, who was the teacher in L.T. Grade and promoted on the post of Lecturer.? On the basis of the interview, a resolution was passed on 26.12.1990 appointing the petitioner on the said post. A copy of the resolution dated 26.12.1990 is annexed as Annexure-1 to the writ petition.? The Committee of Management has informed to the District Inspector of Schools vide its letter 21.1.1991 regarding the appointment of the petitioner.? In the rejoinder affidavit, it is admitted that the petitioner joined on 23.1.1991.?;