A.N.Verma, J. - (1.) Under a letter of appointment dated December 1, 1984, the petitioner was appointed as a lecturer in History in the Government Degree College, Charkhari, District Hamirpur by the Principal of that institution. In the letter it was stated that by way of an interim arrangement the appointment was being made for a period beginning from December 1, 1984 up to March 31, 1985 (afternoon). It was further stated that the appointee shall have no claim for its extension beyond March 31, 1983. Before that date also the appointment could be terminated at any time by giving one month's prior notice. A copy of this letter of appointment was sent to the Director of Education, uttar Pradesh, intimating him that the petitioner had been selected for appointment to the said post. At the bottom of this letter it was stated that the petitioner may be intimated that her appointment would be deemed to have automatically terminated on March 31, 1985.
(2.) By means of this petition the petitioner claims that her ad hoc appointment was liable to be regularised in view of certain Government orders and consequently a writ in the nature of mandamus be issued to the respondents not to terminate the petitioner's services at all or, at any rate, until a regular appointment is made against the post.
(3.) In the petition it has been asserted that appointment to the posts of lecturers in the Government Degree Colleges has to be made through U. P. Public Service Commission. However, for some reason the State Government has not been able to process the recruitment through the U. P. Public Service Commission. Consequently in order to cope with the increasing demand or recruitment of lecturers appointment on ad hoc basis is being made in these Govt. Degree and Postgraduate Colleges. The petitioner was also appointed in a leave vacancy for three months in the Government Girls Degree College, Deoria by the Principal of that college. The said appointment lasted from February 10, 1034 to May 8, 1984. Thereafter it was not renewed. However, on December 1, 1984 the petitioner was selected by he Principal of the Government Degree College, Charkhari, District Hamirpur by means of the aforesaid letter dated December 1, 1984. This appointment, however, as mentioned above, is to come to an end in the afternoon of March 31, 1985. It is asserted that throughout the State teachers are being appointed to these Government colleges for short terms lasting four months and that the respondents are causing artificial breaks in the services of such ad hoc teachers by issuing letters of appointment lasting only four months. Such action of the Government is clearly arbitrary and unauthorised. It is also asserted that in view of the provisions of the U.P. Regularisation of Ad hoc Appointments (on posts with in the purview of the Public Service Commission) Rules, 1979 as amended by the U. P. Regularisation of Ad hoc Appointments (on posts within the purview of the Public Service Commission) (Amendment) Rules, 1984, the petitioner's services are entitled to be regularised in any case as the petitioner held an ad hoc appointment on the post of a lecturer since February, 1984, i.e., after the aforesaid amendment in the rules which came into force on March 22, 1984.;