Section 2 in The U.P. State Universities (Validation of Appointments) Act, 1984
2. Validation of appointments
. - Notwithstanding any judgment, decree or order of any Court or order of any officer or authority or anything contained in the Uttar Pradesh State Universities Act, 1973 or Statutes framed thereunder, the appointment of every teacher made in any University governed by the said Act or in any affiliated or associated college thereof during the period July 1, 1978 and the date of commencement of this Act, in excess of the number of posts advertised, shall be and be deemed always to have been valid and validity of such appointments shall not be called in question before any Court, Tribunal, Officer or authority merely on the ground that the post was not separately advertised or that the prescribed procedure was not followed.
