- (1.) Heard Shri D.P.Singh, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) It is not disputed that there were five sanctioned posts of Lecturer (Electronics) in M.G.Polytechnic, Hathras (hereinafter referred to as "College"). An advertisement was published by the College in Employment News dated 2/8.10.1993, in which two vacancies of Lecturer (Electronics) besides others were advertised. Petitioners were selected for the posts of Lecturer (Electronics) and recommendations of Selection Committee were forwarded to Director Technical Education, vide Management's letter dated 15.2.1994. Management's case is that said letter was received in the office of Directorate on 17.2.1994, while claim of respondent Directorate is that letter was received on 7.3.1994.
(3.) Management after expiry of two weeks computing from 17.2.1994, on which date, according to management, documents were received in the office of Directorate, taking it as deemed approval, under section 22-F of Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962 (hereinafter referred to as "Act 1962"), issued appointment letters to petitioners on 12.3.1994 which has been filed as annexure 2 and 3 to the writ petition.;