MUKESH KUMAR SINGH CHAHAR Vs. D I O S , & OTHERS
LAWS(ALL)-2018-1-614
HIGH COURT OF ALLAHABAD
Decided on January 31,2018

Mukesh Kumar Singh Chahar Appellant
VERSUS
D I O S , And Others Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) Petitioner claimed to have been appointed on a short term vacancy on ad hoc basis as Assistant Teacher (L.T. Grade) in Janta Vidyalaya Inter College, Magorra, District Mathura but the same has been found as not made in accordance with procedure prescribed in U.P. Secondary Education Services Commission (Removal of Difficulties) (Second) Order, 1981 (hereinafter referred to as "Second Order") read with Section 18 of U.P Secondary Education Service Selection Board Act, 1982 (hereinafter referred to as "Act, 1982").
(3.) From facts stated in writ petition it is admitted that one, Sri Nathhi Lal Sharma, Permanent Lecturer (Civics) retired. Thereupon one, Sri Puran Singh Yaduwansi, Assistant Teacher (L.T. Grade) was promoted on ad hoc basis and in resultant short-term vacancy Management sought to make appointment on ad hos basis and advertised vacancy on 22.12.1993. It issued letter of appointment to petitioner on 01.01.1994. Subsequently, documents were forwarded to District Inspector of Schools, Mathura (hereinafter referred to as the "DIOS") for approval which clearly shows that procedure prescribed in Clause 2 of Second Order was not followed.;


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