D.P.Singh, J. - (1.) Heard counsel for the parties.
(2.) A.S. (Post Graduate) College, Mawana in Meerut is affiliated to Ch. Charan Singh University, Meerut where the applicant was appointed on adhoc basis as a Lecturer in Commerce on 28.10.1988 after obtaining prior approval of the Vice Chancellor and she continued as a Lecturer even after 31.3.1989. She claimed regularization under Section 31-C of the U.P. Higher Education Services Commission Act, 1980. However, the same was rejected by the Screening Committee and the fact was communicated to her vide letter dated 23.6.1992, forcing her to file writ petition No. 31005 of 1992 which was allowed vide judgment and order dated 15.7.1992 with costs and a direction was issued to regularize her services within a month from the date of submission of a certified copy and the artificial break of service was directed to be ignored and she was deemed to be in continuous service. Further direction was that she would be entitled for her salary also.
(3.) The Management, aggrieved against the said judgment, preferred Special Appeal No. 439 of 1992 where initially an interim order was granted but the same was dismissed as withdrawn on 23.4.1997. However, an application for recall of the order was moved but it was rejected vide order dated 31.7.2002 and the order of the Learned Single Judge became final arid enforceable and she was allowed to continue and her attendance was also being marked. The opposite party No. 1 thereafter came to be elected as a Secretary of the Committee of management of the institution and her case was again sent to the Screening Committee by the Management vide its letter dated 3.9.1997 and the Screening Committee vide its order dated 6.3.1998 regularized the services of the applicant as a Lecturer in Commerce on a vacant post with effect from 1.9.1989 where after a consequential order dated 27.4.1998 was passed.;