- (1.) This petition has been filed with an apprehension that the respondents may regularize the services of even those teachers who are not fulfilling the requisite qualification in accordance with the Uttar Pradesh Government Degree Colleges, Contractually Working Lecturer's Regularization Rules, 2016 (hereinafter referred to as 'the Regularization Rules').
(2.) It is stated that an office order dated 15 July 2016 has been issued by which a tentative list of contractual appointment have been notified and objections have been invited within 15 days.
(3.) Rule 4 of the Regularization Rules deals with the terms for regularization of contractual lecturers is as follows:- "Under these rules, a Contractual lecturer, working in Government Degree Colleges of the State shall be eligible for regularization:- (1) If he holds/fulfils the educational qualification for the post of lecturer as mentioned in the Uttar Pradesh Higher Education (Group-A) Service Rules, 1985 as amended from time to time and has put in at least five years service as Contractual Lecturer in a Government Degree College on the date of regularization but not appointed after 31 December 2008.";