Manoj Kumar Singh vs State Of U.P.Throu Secy. ...
2012 Latest Caselaw 3668 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4403 of 2012
 

 
Petitioner :- Manoj Kumar Singh
 
Respondent :- State Of U.P.Throu Secy. Secondary Edu.Lko.And Ors.
 
Petitioner Counsel :- Ramesh Pandey
 
Respondent Counsel :- C.S.C.,H.S.Jain
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was appointed on leave vacancy on 16.1.1995.  The person who was to join back after the completion of leave period, resigned and the petitioner had been allowed to continue till now.

Learned counsel appearing for respondent no.8, Sri Jain, points out that under Section 33(F) of U.P. Secondary Education Services Selection Board Act, 1982, Clause (1)(a), the leave vacancy can be converted into substantive vacancy, however, for a person who was appointed on or before May 14, 1991, but not later on August 6, 1993.

Learned counsel for the petitioner contends that although the case of the petitioner does not fall within the said period, however, there is no reasonable purpose in providing for the cut of period in provisions of Section 33(F)(1)(a) of the Act of 1982, referred to above.

Sri Jain, Advocate prays for time to file counter affidavit.

Learned Chief Standing Counsel accepts notice for respondent nos.1 to 4.

Issue notice to respojndent nos.5 to 7, returnable in four weeks.

In the meantime, counter affidavit be filed.

Order Date :- 23.8.2012

A.Nigam