MADHU SUDAN DUTTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PETITIONER was due to retire as Principal of the respondent College on 31st May, 2014. However, he made an application in terms of Government Order dated 8th April, 2011, which allows a Teacher to continue till the end of the academic year. The Management rejected the application. The petitioner made application to the department. They pointed out that it was defective, insofar as certain documents were not there. However, ultimately, the Government took the view that, in view of the inability of the petitioner to produce the no objection of the Management, the petitioner could not be allowed to continue till the end of the academic year, which meant that he could not continue till 31st March, 2015, which he would have otherwise been entitled to in terms of the Government Order. It is challenging the same that the present writ petition has been filed.

(2.) PLEADINGS have been exchanged. We have heard Mr. K.P. Upadhyaya, learned counsel for the petitioner; Mr. Piyush Garg, learned counsel appearing for the Management; and Mr. Pradeep Joshi, learned Standing Counsel for the State.

(3.) ENGLISH translation of Government Order dated 8th April, 2011 reads as follows: