Ravi S. Dhavan, J. - (1.) The petitioner was appointed as a teacher at the Smt Ramlali Kanya Junior High School, Rauja, District Shahjahanpur. Her appointment letter is dated 17 October, 1992, Annexure-1 to the petition on which the Zila Basic Shiksha Adhikari, Shahjahanpur, granted an approval by his office order dated 13 November, until 30 April, 1993, but subsequently corrected it to 15 April, 1993. The approval which was granted by Zila Basic Shiksha Adhikari, Shahjahanpur, itself mentions that it is in reference to Rule 20, presumably, of U.P. Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978.
(2.) Under this rule, the period of an appointment may not exceed six months, the proviso does permit the Zila Basic Shiksha Adhikari, for reasons to be recorded, to extend the period of six months for the period co-terminus with the end of the academic session on which such extension is granted.
(3.) In these circumstances, it is accepted to the learned Standing Counsel that the appointment of the petitioner may be made compatible with the proviso to Rule 20 and further, this petition be treated to have been decided at the admission stage itself.;