HARISH BABU SHARMA Vs. BASIC SHIKSHA PARISHAD

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This petition has been filed challenging validity and correctness of the impugned order dated 17.4.2000, passed by District Basic Education Officer, Annexure-1 to the writ petition, terminated the services of the petitioner.

(3.) The brief facts of the case are that the petitioner was initially appointed under the Dying-in-harness Rules as Assistant Teacher on 3rd September, 1993 by Basic Education Officer. He was posted at Prathmik Vidyalaya, Sandpurkani, in block Alampur district Bareilly and was thereafter transferred to Prathmlk Vidyalaya, Behti Jagir Block Kyara in district Bareilly.