JAGAT NARAIN RAI Vs. DY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) EDUCATION service-Payment of salary of the post L. T. Grade Teacher-Petitioner was appointed after selection and approval of DIOS in 1973-Direc tion to pay the salary of the post on which the petitioner working to respondent challenged-No opportunity of hearing afforded to petitioner before pass ing the adverse order-Petition allowed and direction quashed-View of respondent that selection by Committee of Management in view of injunction order being erroneous on facts disapproved. [paras 8 to 14 and 16 to 24] .