Govind Mathur, J. - (1.) This appeal is barred by limitation from 103 days.
(2.) Having considered the facts stated in the application seeking condonation of delay, we are satisfied that the appellant had justifiable reason to state that for a bonafide reason, he was prevented from filing the appeal in time, accordingly, the delay in filing the appeal is condoned. ON APPEAL 1. This Special Appeal arises against the judgment and order dated 15.3.2019 passed by learned Single Bench in Writ-A. No. 16669 of 2001 (Pramod Kumar Pandey and others Vs. The DIOS and others) whereby the learned Single Bench arrived at conclusion that ad-hoc appointments of appellant-petitioners in short term vacancies were not made in accordance with procedure prescribed in the U.P. Secondary Education Services Commission (Removal of Difficulties) (Second) Order 1981 under para 2(3) (ii) and (iii). 2. In brief, Shakeldeha Inter College, Post Shakeldeha, District Chandauli, (in short referred as the 'Institution') is an aided and recognized Institution under the U.P. Intermediate Education Act, 1921 and the regulations framed thereunder are fully applicable. The U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 is also applicable in the said Institution.
(3.) According to the appellant-petitioners seven posts of short term vacancies in L.T. Grade teachers fell vacant at the Institution. The Committee of Management (Authorized Controller) sought permission of District Inspector of Schools (hereinafter referred as DIOS) to make ad-hoc appointments on short term vacancies. DIOS did not reply. Vacancies were then advertised in daily news paper. Fifteen days time was allowed to prospective candidates to submit their applications. Thereafter, the Authorized Controller vide resolution dated 5.10.1997 and 12.10.1997 resolved to appoint appellants as Assistant Teachers on ad-hoc basis in the vacancies caused due to ad-hoc promotion. The appointment letters were issued to the appellants and then documents of all appellants were forwarded to DIOS on 17.10.1997 seeking approval of aforesaid seven ad-hoc appointment made on short term basis.;