ONKAR MADHAV DR Vs. UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
LAWS(ALL)-2003-2-25
HIGH COURT OF ALLAHABAD
Decided on February 10,2003

ONKAR MADHAV Appellant
VERSUS
UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION Respondents

JUDGEMENT

M.Katju, J. - (1.) This writ petition has been filed against the impugned order dated 29.12.2001 Annexure 12 to the writ petition passed by the Director of Higher Education, U.P. respondent No. 3.
(2.) In Para 9 of the writ petition it is stated that the petitioner was appointed part time Lecturer in Dharam Samaj College, Aligarh on 13.11.91 and since then he had been functioning as Lecturer.
(3.) The petitioner applied for regularisation by representation dated 11.8.97 Annexure 2 to the writ petition claiming the benefit of Section 31-C of the U.P. State Universities Act.;


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