J.A.S.
Inter College Khurja, U.P. & Ors Vs. State of U.P. & Ors [1996] INSC 754 (8 July 1996)
K. Ramaswamy,
G.B. Pattanaik
ACT:
HEAD NOTE:
O R D
E R
It was
mentioned in the order dated April 8, 1996
that in spite of adjournment of the case repeatedly, counter affidavit has not
been filed. Consequently, this Court directed the respondents to appoint 18
teachers as required by the petitioners within the specified time. It is now
the admitted position that eight teachers selected by the U.P.
Secondary
Education Service Commission were appointed. One of them had not jointed the
service. Consequently, seven person out of 18 have taken charge. Resultantly,.
11 candidates were not recommended for appointment by the Commission. The
petitioner-college appears to have appointed 11 teachers. it would be obvious
that these 11 teachers would be ad hoc appointees pending disposal of the writ
petition and they would not and should not claim any right or equity whatsoever
pursuant to, the said appointment. Under sub-section (3) of Section 18 of the
U.P. Secondary Education Services Commission and Selection Board Act, 1982 (act
5 of 1982), appointment of and ad hoc teacher under sub-sections (1) and (2)
shall cease to have effect from the earliest of the dates mentioned therein,
namely,
(a) when
the candidates recommended by the Commission or Board, as the case may be, join
the post:
(b) when
the post of one month preferred to under sub-section (4) of Section 11 express;
or
(c)
30th day of June following the day of such ad hoc appointment. In that view,
the ad hoc appointments though not consistent with section 5 of the 1st Removal
of Difficulties Order, 1981 and, therefore, not according to rules, would
remain operative until either of the events occur. The said arrangements of ad
hoc appointment, if the writ petition is disposed of earlier, would be subject
to the result in the writ petition. In other words, the ad hoc appointees
should be replaced by candidates selected by the Commission and recommended for
appointment in accordance with the said Act.
The
application is accordingly disposed of.
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