ASHOK KUMAR GUPTA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard Sri B.N. Rai learned Counsel for petitioner and Sri Pankaj Mittal learned Counsel appearing for Respondent No. 3.

(2.) By this writ petition, the petitioner has prayed for quashing the orders dated 22.1.1993 passed by the District Inspector of Schools. Meerut by which he has cancelled the order of regularisation of the service of the petitioner as L.T. Grade teacher in Sanatan Dharam Inter College, Kankar Kheda, Meerut Cantt. Meerut vide order dated 21.5.1983 ; and the consequential orders dated 24.12.1992 and 18.1,1993. The petitioner has further prayed for a restraint order to the respondents not to interfere in his functioning as L.T. Grade teacher and for payment of salary in regular grade.

(3.) The petitioner was appointed as Assistant Teacher in L.T. Grade on ad hoc basis on 1.8.1982. His appointment was approved by the Director of Education on 18,8.1982 with effect from 2.8.1982 to 31.1.1983 and thereafter upto 20.5.1983 until a regularly selected candidate joins on the post. By a letter dated 21.5.1983, the District Inspector of Schools, approved the ad hoc appointment. The management of the Institution gave an information to the District Inspector of Schools on 18.7.1984, raising doubts over the validity of the mark-sheet and B.Ed. Degree awarded to the petitioner. The principal of institution had enquired into the matter and was informed by the Gurukul Kangari University Haridwar, vide its letter dated 21.5.1984 that the University had never offered the B.Ed. Course. During the pendency of the enquiry, the petitioner was regularised by the Deputy Director of Education, Meerut vide his order dated 9.11.1992. The District Inspector of Schools vide his letter dated 24.12.1992 cancelled the said regularisation and consequently cancelled his letter dated 18.1.1993.