Dr. B.S. Chauhan, J. - (1.) The petitioner who claims to have been appointed as a Lecturer in Agronomy in the Kisan Degree College, Simbhaoli, District Ghaziabad (hereinafter referred to as a College), has filed this petition for quashing the selection made on 18th January, 1990 by the U.P. Higher Education Service Commission (hereinafter referred to as the Commission) on the post of Lecturer in Agronomy in the College, and for a direction to consider the case of the petitioner for substantive appointment under the provisions of Section 31 (3) (b) of the U.P. State Universities Act, 1973 (hereinafter referred to as the Act).
(2.) The aforesaid College is affiliated to the Meerut University (now known as the Chaudhary Charan Singh University, Meerut). The Director of Education sanctioned a temporary post of Lecturer in Agronomy in the College under the provisions of Section 60-A of the Act. This sanction was initially up to 30th June, 1986, but was subsequently extended up to 30th June, 1987. The case of the petitioner is that he was appointed on a temporary basis on the aforesaid temporary post in accordance with the provisions of Section 31 of the Act, and that after the temporary post was converted into a permanent post by the Director of Higher Education, the petitioner was entitled for substantive appointment in view of the provisions of Section 31 (3) (b) of the Act.
(3.) We have heard the learned counsel for the petitioner and have examined the materials available on record.;