RAM KHELAWAN MAURYA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records.

(2.) By means of this writ petition the petitioner has challenged the order of his termination dated 25.1.1986, Annexure-9 to the writ petition.

(3.) The petitioner was working as peon in Ashok Uchchtar Madhyamik Vidyalaya, Harkhapur, district Jaunpur. He was charge-sheeted by the Management on 31.7.1985 and 13.9.1985. It is alleged that the services were terminated without holding any enquiry on 20.3.1986 by the Committee of Management. The District Inspector of Schools granted approval for termination of the petitioner vide order dated 21.10.1986, Annexure-14 to the writ petition and as such there is no infirmity in the order of termination dated 25.1.1986 and 20.3.1986.