J E KANNADY Vs. JOINT SECRETARY, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF ELEMENTARY EDUCATION, GOVERNMENT OF INDIA AND CHAIRMAN, JAN SHIKSHAN SANSTHAN

JUDGEMENT

(1.) The Petitioner has challenged the order, dated 29.12.2005 terminating the services of the Petitioner, with a consequential prayer of reinstatement.

(2.) The pleaded case of the Petitioner is that he is having qualification of M.A., M.Ed., and in addition has undergone Post-Graduate Diploma in Rehabilitation Management.

(3.) That the Government of India in the interest of welfare of the society and in order to implement various social welfare programmes constituted Jan Shikshan Sansthan. The object of the programme was to develop the rural and urban India people, specially who are living in below the poverty line, for improving their occupational skills and technical knowledge.