S.U.Khan, J. - (1.) PETITIONER was appointed as teacher on ad hoc basis by committee of management of Choudhry Baldeo Singh Uchchtar Madhyamik Vidyalaya, Bamnauly, Dhampur, District Bijnor. The appointment was ap proved by D.I.O.S. On 23.11.1982. Thereafter salary was paid to the petitioner till November, 1989. Thereafter manager of committee of management through order dated 4.8.1990 passed an order that services of the petitioner were no more required. That order was passed in view of petitioner's application dated 22.7.1990 asking for salary from December, 1989 on ward. The said order has been challenged through this writ petition.
(2.) THROUGH an interim order passed in this writ petition on 8.8.1990 opera tion of order dated 4.8.1990 was stayed. Learned Counsel for the petitioner states that petitioner is teaching till date as Assistant Teacher L.T. Grade and getting salary. In the counter-af fidavit filed by the State it has been mentioned in para 6 that petitioner was given ad hoc appointment due to ad hoc promotion of another teacher. Learned Counsel for the petitioner states that application for regularization of services has been filed by the petitioner.
(3.) AS absolutely no ground for termination was given in the impugned or der hence the impugned order is set aside. It is further directed that competent authority shall consider the case of the petitioner for regularisation in accordance with section 33 (B) of U.P. Secondary Education Services Commission and Selection Board Act, 1982. Application for regularisation of petitioner's services has been sent on 4.6.2005 by principal of the college. True copy of the said communication is Annexure-6 to the affidavit filed in support of amendment application. Accordingly, com petent authority shall decide the matter of regularisation.;