OM PRAKASH GAUNIYAL Vs. STATE

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari, quashing the impugned order dated 22.11.2008 (Annexure No.6) passed by the respondent No.3.

(3.) BRIEFLY stated the facts giving rise to this writ petition are that the petitioner and the respondent No.5 are Lecturers in the Panna Lal Bhalla Municipal Inter College (for short PBM Inter College). According to the petitioner he was initially appointed on 16.02.1990, by duly constituted Selection Committee on the basis of merit against the substantive post fulfilling requisite qualification and later on appointment was approved by the District Education Officer on 02.07.1990, whereas, the respondent No. 5 was appointed vide order dated 15.01.1991 and the approval was given on 15.01.1991, both were appointed as adhoc lecturers.