RAMA SHANKER SINGH Vs. DISTRICT INSPECTOR OF SCHOOLS DEORIA AND OTHERS
LAWS(ALL)-1993-11-95
HIGH COURT OF ALLAHABAD
Decided on November 30,1993

RAMA SHANKER SINGH Appellant
VERSUS
District Inspector Of Schools Deoria And Others Respondents

JUDGEMENT

R. B. Mehrotra, J. - (1.) Satya Prakash Vivekanand Intermediate College, Musahari, District Deoria (hereinafter referred to as the institution) is a recognised Intermediate College. The institution was established as High School in 1963. In the year 1970, it was up-graded upto Intermediate.
(2.) The Secretary, U. P. Board of High School and Intermediate Education, Allahabad, vide his letter, dated 18th of March, 1970 addressed to the Manager of the institution informed that under Sect'on 2 of the U. P. Intermediate Education Act, 1921, the institution is being recognised for 1970 High School and Intermediate Examinations as per classifications and the subjects. In the said letter, one of the conditions imposed for recognising the institution was that in the subjects noted in the letter before beginning of Classes IX and XI, the trained teachers in places of untrained teachers, having prescribed qualifications in the subject, should be appointed and the balance salary of the teachers should immediately be paid. The section and the subjects noted in the said letters are in Arts section, Compulsory Hindi and optional subjects were mentioned as History, Geography. Civics, Sanskrit, Economics, Mathematics, Psychology, Logic, English, Sociology and Arts. It is clear from the said letter that the said recognition was granted, under Section 2 of the U. P. Intermediate Education Act, 1921. Section 2 (d) thereof defines the word 'Recognition' as under : "2(d) "Recognition" means recognition for the purpose of preparing candidates for admission to the Board's examinations." The said definition clearly shows that the said recognition was only for admission of candidates to Board's examinations.
(3.) The petitioner was appointed as a C. T. grade teacher in the institution in the year 1974. The petitioner claims that he was appointed as a lecturer in Psychology on 8-6-1979 and the District Inspector of Schools, vide his letter, dated 8-6-1979 addressed to the Manager/Principal of the institution, granted temporary approval to the petitioner's appointment for a period between 15-2-1979 and 20-5-1979. The letter states that in response to the letter, dated 27-3-1979 in connection with the adhoc appointment on the post of lecturer in Psychology and keeping in mind the resolution of the Committee of Management, the teacher's qualifications, result and keeping in mind that no other teacher is available in the institution, the appointment is being approved on temporary basis for a period between 15-2-1979 and 20-5-1979.;


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