JUDGEMENT
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(1.) Through the medium of this writ petition, the Petitioner challenges the appointment of Respondent No. 5 as lecturer on adhoc basis as also the decision of the Committee of Management of the institution and seeks a direction on directing the Respondents to fill up the post of lecturer in Military Science on regular basis, by means of promotion from amongst the Assistant Teachers in L.T. Grade and not to resort to any direct recruitment for filling up the said vacancy.
(2.) The facts relevant for the decision of this petition may be put in brief compas.
(3.) The Petitioner states that he was appointed as an Assistant Teacher in L.T. Grade in the college by means of an order dated 16-12-82, and was functioning continuously on the post upto 12-6-85. The Petitioner's services as Assistant Teacher are said to have been, regularised under Section 33-A of the 1982 Act. The Petitioner is Bachelor of Science (Agriculture), Bachelor of Education, Master of Arts in Economics and Master of Arts in Military Science. The Petitioner's examination in Military Science is said to have concluded on 17-5-89. He was given provisional mark-sheet on 3-10-89 and final mark-sheet on 16-10-89. He is said to have informed the management the fact of his passing the Master of Art in Military Science examination on 5-10-89.;
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