- (1.) The petitioner claims regularization as lecturer on the basis of being treated as adhoc employee under the U.P. Regularization of adhoc appointment (on posts within the purview of the Public Service Commission) Rules, 1979. It is submitted that pursuant to a judgment of this Court and a government order dated 1.4.2004 such teachers who were kept on lecture basis were treated to be adhoc employees under the aforesaid Rules of 1979. The said rules provides for regularization of employees , as such the petitioner being fully qualified for regularization made application before the Director for regularization but no decision has been taken.
(2.) It appears from the letter of the Director dated 15.2.208 filed as Annexure-10 that the Director has stated that the matter is pending before the government. It is not disputed that the Director is the competent authority to grant regularization.
(3.) The writ petition is disposed of with the direction that in case the petitioner possesses the eligibility criterion for regularization, his claim be considered and appropriate order be passed as far as possible within a period of two months from the date of filing of a certified copy of this order.;