RAHAT AZIM Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the learned counsel representing the contesting respondents.

(2.) Perused the record.

(3.) The present appellant was a co-petitioner in C.M. Writ Petition No. 50544 of 2002. The aforesaid writ petition was directed against an order dated 7.11.2002, passed by the Joint Director of Education. The Writ Petition No. 50544 of 2002 was finally heard and disposed of vide the order of this Court dated 26th November, 2002, whereby the order dated 7.11.2002 was quashed with certain directions. Pursuant to the directions, the controversy was to be decided by the concerned committee after hearing both the parties within a period of two months from the date a certified copy of the final order passed by this Court was presented before the concerned committee.