HIRA LAL Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The challenge in this writ petition is to the order dated February 4, 2016 which was passed by the respondent Nos. 1 and 2 in view of the order passed by this Court on November 2, 2015 in W.P.(C) 10284/2015, whereby direction was given to the respondents as under:

(2.) I may state here that the present writ petition is the third round of litigation inasmuch the petitioner earlier filed W.P.(C) 8543/2015. The said writ petition was filed challenging the resolution dated March 21, 2015 whereby the petitioner was denied the re-employment as a Principal in terms of the notifications of the Directorate of Education dated January 29, 2007, February 15, 2008, January 27, 2012 and September 24, 2013. The said writ petition was dismissed on September 14, 2015 when this Court, noting that the petitioner has concealed the communication dated August 26, 2015, whereby, the Deputy Director of Education has conveyed the decision of the Regional Director of Education (Central), rejecting the request of the petitioner for re-employment as Principal up to the age of 62 years, had also held as under:

(3.) The second writ petition i.e. W.P.(C) 10284/2015 was filed by the petitioner, wherein, the challenge was to the order dated August 26, 2015 passed by Director of Education. The said writ petition was disposed of on November 2, 2015 with a direction, which is already reproduced above.