RAMESH CHANDRA TIWARI Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner Shri J.P. Pandey and the learned Standing Counsel.

(2.) Rejoinder affidavit filed today, may be taken on record.

(3.) Petitioner before this Court seeks quashing of the order of the Authorized Controller of Sanatan Dharma Inter College, Varanasi dated 2.7.1981 and 4.8.1981. Under the impugned orders the Petitioner has been informed that his services would come to an end on 2.9.1981. It has further been recorded that the District Inspector of Schools had approved the payment of salary to the Petitioner only for the period up to 30.6.1981. The other order dated 2.7.1981, Annexure-9 to the writ petition, informs the Petitioner that his selection and payment as Lecturer in the institution was on temporary basis, the period whereof would expire on 2.9.1981 and his services shall stand terminated on 30.6.1981.