- (1.) Head learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Shri Raj Kumar Singh Suryvanshi, learned counsel for the opposite party no. 4.
(2.) The petitioner has relied upon the order dated 21.12.2015 passed by this Court at Allahabad in Writ-A No. 68167 of 2015 (Smt. Poonam Singh Vs. State of U.P. And others). The petitioner claims salary on the ground that he was appointed by the Committee of Management on the post of Lecturer (Geography) on 04.12.2014 and joined his services on 11.12.2014. She has also challenged the Government Order dated 10.05.2002 which according to her put a bar on approval of short term of appointments against any vacancy occurring on 30.06.2002.
(3.) The legal position in this regard is now settled by the Full Bench's decision of this Court at Allahabad in the case of Santosh Kumar Singh Vs. State of U.P. and others, 2015 33 LCD 2402 wherein one of the questions which arose for consideration was as under:- "(c) Whether under Section 16-E of the Intermediate Education Act 1921 (Act of 1921), there is a power with the Committee of Management to make ad-hoc appointment against short term vacancies and if so then for what period.";