OM PRAKASH MANN Vs. DIRECTOR OF EDUCATION BASIC

JUDGEMENT

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

(2.) The petitioner has filed the present writ petition challenging the orders dated 9.8.1989 and 22.2.1992, Annexures-18 and 21 to the writ petition passed by opposite parties No. 2 and 1 respectively.

(3.) The facts of the case are that the petitioner was appointed as Head Master in Swami Kalyan Deo Poorva Madhyamik Vidyalaya, Garhi Navabad, Muzaffarnagar on 22.10.1984. After the approval was granted by the Zila Basic Shiksha Adhikari vide its order dated 9.8.1989 the Manager by its order-dated 11.8.1989 terminated the services of the petitioner. An appeal was filed by the petitioner, which was rejected by respondent No. 1 vide order dated 22.2.1992.