M R BHATIA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India was filed by the petitioner praying for the following reliefs:

(2.) The aforesaid reliefs sought for in this writ petition are extracted in this judgment in view of the preliminary objection that is raised by the respondents regarding the maintainability of the present petition on the ground that this petition is barred by the principles of res judicata. The present writ petitioner earlier filed another writ petition in this Court as against the same respondents seeking for the following reliefs:

(3.) The said writ petition was registered as CWP No.681/1974. The writ petition was taken up for consideration and after hearing the counsel for the parties, this Court disposed of the writ petition by judgment and order dated 2.5.1983. The records of the said writ petition were called for and were made available to me for my perusal. In the said writ petition, the petitioner raised two questions: one about his seniority and the other about his promotion from the grade of Trained Graduate Teacher (TGT) to Post Graduate Teacher (PGT). This Court while disposing of the writ petition dealt with both the aforesaid questions separately. The facts leading to the filing of the said writ petition were also set out in the writ petition, which are reiterated hereinafter.