RAJBAHADUR SINGH Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) According to learned Counsel for the petitioner, the petitioner was appointed as UDT in Prabhat Higher Secondary School, Rai Raghunathpur, Tehsil Lundra, District Surguja in the year 1994 and thereafter, he was recruited on the post of Lecturer vide 1994 and thereafter, he was recruited on the post of Lecturer vide order dated 26-6-1995 (Annexure P-2). Order dated 26-6-1995 (Annexure P-2) appears to be an order recruiting the petitioner on the post of Lecturer followed by formal order dated 1-7-1995 (Annexure R-4/1).

(2.) Term of the appointment of the petitioner was for a period of 4 years from 1-7-1995 to 30-6-1999. On the expiry of the term of the appointment, services of the petitioner was discontinued.

(3.) The petitioner has filed this writ petition on 16-1-2003, after a period of about three and half years seeking relief/direction to quash the order dated 11-5-1999 whereby the petitioner was relieved from his service. The petitioner has further prayed for arrears, DA increment, GPF etc. alongwith interest @ 18% per annum.