DILIPBHAI RAMESHBHAI JAIN Vs. JUNAGADH DISTRICT PANCHAYAT

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for quashing and setting aside the order dated 12th May 1994 passed by the District Primary Education Officer, Junagadh and the order dated 20/7/1994 passed by the Primary Teacher's Tribunal, Junagadh, as well as directing the respondent Nos.1 and 2 herein to reinstate the petitioner with backwages.

(2.) It is the case of the petitioner that the petitioner joined the service at Primary School, Umej, District Junagadh on 17th August 1990. However, on 12th May 1993, the petitioner was issued the order of termination of his service by the District Primary Education Officer on the ground that the appointments by the District Education Committee were in excess to the posts required to be filled in as on 31st December 1989 and also on the ground that no application was made by the petitioner for appointment on the said post.

(3.) It is further the case of the petitioner that thereafter the petitioner preferred a petition before this Court which ultimately came to be allowed quashing and setting aside the termination order and reinstating the petitioner in service, whereby the respondent-authority was directed to issue a show cause notice and follow the principles of natural justice. The petitioner was thereafter reinstated in service and he was issued a show cause notice dated 01st January 1994 and ultimately, the service of the petitioner was terminated vide order dated 12th May 1994. The petitioner thereafter preferred an appeal before the Tribunal which came to be dismissed vide order dated 20th July 1994. Hence, the present petition.