SULEMAN Vs. PRINCIPAL S. T. HIGH SCHOOL

JUDGEMENT

(1.) Heard Sri Anand Tiwari, learned counsel for the petitioner and Sri Shashank Shekhar Singh, learned counsel for the respondent no. 2/The Registrar, Aligarh Muslim University, Aligarh.

(2.) The writ petition was filed in the year 1993 challenging the order dtd. 27/7/1993 passed by the Sec. Officer on behalf of the Principal, S.T. High School, A.M.U. Aligarh. By the aforesaid order, the petitioner was informed that his services may not be required after 31/7/1993. The writ petition was duly entertained and the following interim order was granted by this Court on 14/9/1993 which is quoted below:

(3.) The writ petition was dismissed in default vide order dtd. 7/12/2011. Restoration/Recall Application No. 2 of 2019 alongwith Delay Condonation Application No. 1 of 2019 was filed by the petitioner on 26/3/2019. The same were allowed by this Court vide order dtd. 5/1/2023. By the aforesaid order, the order dtd. 7/12/2011 was recalled and the writ petition was restored to its original number.