ANKUR Vs. DIRECTORATE OF EDUCATION AND ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby setting aside the impugned order dated 27.01.2018 and letter no.423/SMVV/2018 dated 03.02.2018. Consequently, seeks direction thereby directing the respondent no.2 to release grant of aid qua the petitioner's salary.

(2.) The present petition is second round of litigation. Earlier vide communication dated 14.11.2017 of the respondent no.2, the petitioner's appointment as peon for about 9 years was declared to be illegal. Being aggrieved, he had challenged the order dated 14.11.2017 regarding stoppage of payment qua petitioner by way of W.P.(C) 11052/2017 and the same was disposed of vide order dated 13.12.2017 permitting the petitioner to make a concise representation to second respondent with a direction that upon receipt of such a representation, the second respondent shall pass a speaking order thereon. It was further directed that second respondent shall consider the response given by third respondent school to show cause notice on 21.04.2016 and if need be, inputs can be obtained from third respondent. The status quo as on that day was directed to be maintained in respect of the petitioner's service with third respondent.

(3.) However, the representation of the petitioner is rejected vide the impugned order dated 27.01.2018.