S.Rafat Alam and Sudhir Agarwal, JJ. - (1.) This appeal, under the Rules of the Court, is preferred against the order of the Hon'ble Single Judge dated 18.6.1992 allowing the respondent's writ petition.
(2.) We have heard learned Counsel for the appellants. None appears on behalf of the respondent although names of Shri S.C. Budhwar, Dr. R.G. Padia, Shri Prakash Padia and Shri P.K. Jain, Advocates are shown in the cause list.
(3.) It appears that the respondent filed writ petition No. 20969 of 1992 challenging the order of the District Inspector of Schools, Ghaziabad dated 20.5.1992 whereby his ad hoc appointment, as lecturer in Chemistry, was cancelled by the District Inspector of Schools. The Hon'ble Single Judge, having heard learned Counsel for the parties, allowed the writ petition on two grounds. Firstly, that the reservation on caste basis for the post of lecturer in Science should not be made and secondly, that the appointment of the respondent before the expiry of sixty days, as provided under Section 18 of the U.P. Secondary Education Service Commission Act, is mere irregularity and will not vitiates the appointment.;