HARISH CHAND Vs. PREET PUBLIC SR SEC SCHOOL

JUDGEMENT

(1.) Petitioner herein has assailed the impugned decision of the Disciplinary Committee, which according to his knowledge, has decided to impose the penalty of termination on the Petitioner.

(2.) The facts which require to be narrated are in a narrow compass.

(3.) Petitioner herein was appointed as PET in Preet Public Senior Secondary School / Respondent Nos. 1 and 2 (hereinafter referred to as 'School') on 02.01.1995. As per the case of the Petitioner, in 2010 he was involved in a litigation in this Court, relating to the non-payment of the benefits of the 5 th Pay Commission and writ petition being W.P.(C) 128/2010 was decided on 03.03.2010 directing the grant of said benefits. On account of this litigation, the School became vindictive against the Petitioner and stared searching ways to terminate him.