SURESH CHANDRA Vs. DIRECTOR SCHOOL EDUCATION DEHRADUN

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No.3845 of 2018 dated 28.05.2019.

(2.) This case has had a chequered history. The appellant herein had earlier filed Writ Petition (S/S) No.402 of 2016 questioning, among others, the order dated 26.07.2007, passed by the Principal of the College, deducting one day's salary of the appellant-writ petitioner on the ground that he was absent from duty at the college on 02.07.2007 without prior permission and without submitting an application for sanction of leave.

(3.) The appellant-writ petitioner had filed Writ Petition (S/S) No.402 of 2016 seeking a writ of certiorari to quash the order dated 26.07.2007 whereby an entry of non-payment of one day's salary was made in his service book'; for a writ of mandamus directing the respondents to grant him the overdue claims from the date when the same fell due, and to pay him arrears by amending the seniority list; and for a writ of mandamus directing the respondents to calculate and pay him the overdue claims, from the date when the same fell due, as arrears along with interest thereon.