RAMAYAN RAM Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Present petition has been filed by the petitioner against the order dated 12.01.2011 passed by the respondent No.5, whereby the earlier order dated 28.12.2010, by which additional charge of C.R.C. Co-ordinator was given to the petitioner at C.R.C. Chandani, District Champawat, was cancelled.

(2.) In the year 2010, petitioner was appointed as Assistant Teacher in Government Primary School, Gaindakhali, District Champawat. 44 posts of C.R.C. Co-ordinator were created under the Sarva Shiksha Abhiyan. The respondents considered various Teachers for giving additional work of C.R.C. Co-ordinator. Petitioner was also considered and vide order dated 28.12.2010, the petitioner was given additional work of C.R.C. Co-ordinator. The complaint of the petitioner is that the work of C.R.C. Co-ordinator has been withdrawn from him by passing one line order. Hence, the present writ petition has been filed by the petitioner.

(3.) Learned counsel for the petitioner submits that initially, additional work of C.R.C. Co-ordinator was given to the petitioner by considering his merit being a veteran athlete. He submitted that since no opportunity of hearing was afforded to the petitioner before passing the order impugned and since the same is a one line order, the same deserves to be quashed.