S.N.SRIVASTAVA, J. - (1.) DISPUTE in the writ petition relates to appointment of petitioner as an ad hoc L.T. Teacher. Petitioner was appointed as C.T, grade Teacher in S.B. Inter College Tehri Captainganj, Azamgarh (hereinafter referred to as 'Institution') on 18.10.1981. A post of L.T. grade fell vacant in the year 1987. By resolution dated 6.10.1987 petitioner was promoted as L.T. grade teacher, District Inspector of Schools by order dated 5.4.1988 directed College to submit complete papers. Papers were submitted to District Inspector of Schools. The District Inspector of Schools by letter dated 5.4.1988 further directed to submit further detail which was again submitted by Manager on 13.4.1988. The District Inspector of Schools by letter dated 12.7.1988 rejected promotion as L.T. grade teacher for not having five years substantive service as C.T. grade.
(2.) HEARD learned counsel for petitioner and learned standing counsel. At the relevant time appointment as ad hoc teacher in L.T. grade was made under Section 18 of U. P. Secondary Education Services Commission and Selection Boards Act, 1982 (hereinafter referred to as 'Act'). Section 18 of the Act as well as U. P. Secondary Education Services Commission (Removal of Difficulties) Order, 1981 was part of one integrated scheme for appointing ad hoc teachers urgently required for teaching work in the Institution and as such procedures prescribed under Removal of Difficulties Order, 1981 are applicable to the proceedings for appointment/promotion as L.T. grade/C.T. grade on ad hoc basis.
(3.) FULL Bench decision in Radha Raizada and Ors. v. Committee of Management, Vidyawati Darbari Girls Inter College and Ors., 1994 (3) UPLBEC 1551, laid down law on this question.;