SABIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that he was appointed as Assistant Teacher on 10/8/2004, by the Manager of Janta Junior High School, Harchandpur-Nijagpur Post Gurukul Narson, District Haridwar (for short, "the school"). He worked there. Subsequently, the school was taken in grant-in-aid category. The petitioner continued teaching in the school. He filed a writ petition for his regularization. As soon as the Manager of the Committee learnt about the writ petition, having been filed by the petitioner, he stopped the petitioner from teaching. In an earlier Writ Petition (S/S) No. 749 of 2014, Sabit Kumar vs. State of Uttarakhand and others (for short, "the first petition") the petitioner sought the following reliefs:-