DR. SIYA RAM SINGH Vs. DIRECTOR, HIGHER EDUCATION, U.P., ALLAHABAD AND OTHERS
LAWS(ALL)-1992-7-78
HIGH COURT OF ALLAHABAD
Decided on July 17,1992

SIYA RAM SINGH Appellant
VERSUS
DIRECTOR OF HIGHER EDUCATION AND ORS Respondents

JUDGEMENT

- (1.) Adhocism is nothing but a sophisticated expression for the arbitrary policy of "Hiring and Firing." It was introduced as an emergency measure Due to misuse of power it has grown into a cancer. In the interest of educational institutions it has to be removed as soon as possible.
(2.) Poor teachers who constitute bulk of educated unemployed are compelled to accept adhoc appointments with miserable conditions of service. Sometime they are paid less than a daily wager. The danger of termination Terrains handing over their heads The Government appears to be exploiting the helplessness of these teachers.
(3.) In large number of cases is has come to the notice of this Court that the appointments are made for a short periods ranging from 3 to 6 months. Then there is an artificial break of a day or so. They are again re-appoinnnted. Why so They are being treated as seasonal workers. What contribution can the society expect from them under these circumstances .;


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