BIR BAHADUR SINGH RATHOUR Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 3rd November, 2006 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein. The aforesaid writ petition was filed praying for quashing of the order of transfer dated 16th July, 2005 and also for setting aside the order of suspension, memo of charge and the order initiating domestic inquiry.

(2.) In order to properly appreciate the contentions raised by the parties herein, it would be necessary to set out certain background facts leading to filing of the writ petition as also this appeal.

(3.) The appellant herein was appointed as LDC in Mahasaya Chunni Lal Saraswati Bal Mandir by Samarth Shiksha Samiti, Mata Mandir Gali, Jhandewalan, New Delhi, under order dated 9th May, 1992. Since a number of contentions have been raised based on the said order of appointment, we deem it appropriate to extract the relevant portions of the said order, which read as under: