LAWS(ALL)-2003-9-21

INDER MOHAN OBEROI Vs. ZILA BASIC SHIKSHA ADHIKARI

Decided On September 16, 2003
INDER MOHAN OBEROI Appellant
V/S
ZILA BASIC SHIKSHA ADHIKARI Respondents

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner, was working as Assistant Teacher in Gopal Balak Junior High School, Kankar Khera, Shobhapur, Meerut since 25.2.1996. The Zila Basic Shiksha Adhikari approved his appointment. He is aggrieved by the order of his dismissal dated 3.12.2001, passed by Committee of Management (respondent No. 2). The petitioner has the following educational qualifications : Educational Qualification Year Examination Body High School 1977 U.P. Board of High School and Inter mediate Education, U.P., Allahabad. Intermediate 1979 -- do -- B. Com. 1982 Meerut University B. Ed. (Shiksha Shastri) 1986 Sampoorna Nand Sanskrit Vishwavidyalaya, Varanasi

(3.) On a general complaint made by some persons against the management of Gopal Balak Junior High School, Kankar Khera, Shobhapur, Meerut to the Governor and the Chief Minister, the Deputy Director of Education (Science), Office of the Director of Education (Basic), U.P., Allahabad (respondent No. 4), conducted an enquiry. Pending enquiry the payment of salary to the Teachers of the School was stopped vide order dated 30.9.2000, aggrieved by the aforesaid order, the petitioner and some other Teachers along with him filed Writ Petition No. 4094 of 2001, Girish Thapar and Ors. v. State of U.P. and Ors. A mandamus was granted by this Court on 5.2.2001 for payment of salary to the petitioners till further orders. In pursuance thereof the petitioner was paid salary till 31.12.2000.