- (1.) O. P. Garg, J. By means of this writ petition, under Article 226 of the Con stitution of India, the petitioner has prayed for that the respondents be directed to pay arrears of salary with effect from 8-7-1988 up to date and further that they should continue to pay future salary regularly on month to month basis. It is also prayed that respondent No. 2, District Inspector of Schools, be commanded to accord approval to the appointment of the petitioner.
(2.) COUNTER and rejoinder-affidavits have been exchanged. Heard Sri M. D. Singh Shekhar, learned Counsel for the petitioner as well as the learned standing Counsel. The petitioner was a duly ap pointed Assistant Teacher in C. T. grade in krishak Intermediate College, Mal-loodeeh, District Deoria. An advertise ment to fill up the post of lecturer (Sanskrit) in the aforesaid institution was made. The petitioner applied for the said post. He appeared before the interview board and ultimately after his selection the Committee of Management passed a resolution on 23-6-1988 to appoint the petitioner as lecturer in Sanskrit. The ap pointment letter was is sued to the petitioner on 25-6-1988 with the direction to join the post on 8-7-1988. The petitioner joined as lecturer Sanskrit on the said date and since then, it is alleged, he has been continuously discharging his duties as a lecturer in Sanskrit as would be apparent from the certificate, Annexure-4 to the writ petition, issued by the Principal of the College. The Management of the institution sent the relevant required papers on 27-7- 1988 to the District In spector of Schools, Deoria for according his approval to the ad hoc appointment of the petitioner. The District Inspector of Schools made a number of queries which were duly replied by the Management of the institution. In spite of several reminders, the District Inspector of Schools (For short the D. I. O. S.) has failed to accord approval to the appointment of the petitioner as a lecturer in Sanskrit. Counter-affidavit has been filed on behalf of respondent Nos. 1 and 2 in which it has been asserted that by order dated 25-7-1989 the then D. I. O. S. had informed the Management/principal of the College that approval cannot be accorded because the post has lapsed and further action in the matter would be taken only when the post is revived. It was further asserted in the counter-affidavit that the Regional Deputy Director of Education, Gorakhpur Region, Gorakhpur by letter dated 10-11-1980 had sanctioned four posts of lecturers out of which two posts were to be filled-up by direct recruitment while the remaining two were to be tilled-up by promotion. It was further asserted that the two posts of lecturers by direct recruitment were required to be filled in by the Committee of Management after selection within three months from the date of occurrence of the vacancy as provided under Regulation 20, Chapter II of the Regulation framed under the Inter mediate Education Act, 1921 and since the posts were not filled within a period of three months they stood automatically lapsed.
(3.) IT is an undubitable fact that the post of lecturer in Sanskrit was in exist ence in the Krishak Intermediate College. This post was sanctioned in the year 1980 but remained unfilled. The petitioner was appointed on this post by direct recruit ment on ad hoc basis on 25-6-1986. The D. I. O. S. has not raised any objection about the manner and procedure adopted in making selection and appointment of the petitioner on ad hoc basis. The only ground on which the approval to the ap pointment of the petitioner has been with held is that the post which was created in the year 1980 had lapsed as no steps were taken to fill in the same within the period prescribed. The only ground for not according the financial approval to the appointment of the petitioner is to be tested with refer ence to the provisions of Regulation 20 of Chapter II of the Regulations framed under the U. P. Intermediate Education Act, 1921. This Regulation states that where the Committee of Management has failed to advertise any sanctioned post, which has fallen vacant, in accordance with the Regulation within a period of three months from the date of occurrence of the vacancy, such posts shall be deemed to have been surrendered and shall not be filled-up, unless its creation is sanctioned afresh by the Director. The learned Coun sel for the petitioner urged that the provisions of Regulation 20 would come into play only when a post has "fallen vacant" on account of death, retirement or resignation of the incumbent who was oc cupying that particular post and that it would not apply to a case of a newly created post. In substance, the submission of the learned Counsel was that in a case where the new post is created in an institu tion it can be filled up initially at any time as it would "fall vacant" only after an in cumbent has ceased to occupy it. The sub mission of the learned Counsel is not without force. Provisions of Regulation 20 would be attracted only when a post has fallen vacant and not otherwise.;