SAURAV PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 1/9/2022, passed by the respondent no.2, Director, Intermediate Education, Dehradun, by which the representation of the petitioner has been rejected and order dtd. 8/5/2019, issued by the respondent no.3, the Chief Education Officer, Haridwar, has been upheld, by which, order granting honorarium to the petitioner has been cancelled.

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

(3.) It is the case of the petitioner that in the Chaudhary Bharat Singh DAV Inter College, Jhabrera, Haridwar ("the College"), there were two sanctioned posts of the Assistant Teacher LT (Vyayam) and Assistant Teacher (Vyayam/Kala/PT). One Mr. Main Singh was working as Assistant Teacher LT (Vyayam), who was to retire on 29/2/2016, therefore, the Management Committee on 3/1/2016 initiated the selection process and the interview was conducted on 28/1/2016. On 20/2/2016, the petitioner was offered an appointment on a fixed honorarium of Rs.2000.00. The petitioner joined the position on 1/3/2016. Thereafter, the Government collected the details of the PTA Teachers, a category to which the petitioner belongs. On 6/5/2017, the respondent no.3, the Chief Education Officer, Haridwar forwarded a list of the PTA Teachers and at Serial No.4, the petitioner's name finds place in it. Subsequent to it, by an order dtd. 23/5/2018 of the respondent no.3, the Chief Education Officer, Haridwar, it was directed that the petitioner shall get Rs.10,000.00 per month honorarium for working as PTA Assistant Teacher LT (Vyayam). This sanction was withdrawn on 8/5/2019 by the respondent no.3, the Chief Education Officer, Haridwar on the ground that the said approval was sought by concealment of fact that another Teacher, Sushil Kumar had been working on the position when the petitioner was appointed.