VED PRAKASH JOSHI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner--Ved Prakash Joshi has approached this Court by means of the present writ petition under Article 226 of the Constitution with the prayer that the order dated 2.8.1983, Annexure 2 to the writ petition, passed by Dr. B. P. Sharma, Upper Siksha Nideshak (Madhyamik), respondent No. 2 be quashed and the respondents be directed to treat the petitioner as Assistant Teacher, English in the Government Inter College, Chakrata, District Dehradun.

(2.) Counter and rejoinder affidavits have been filed Heard Sri Ashok Khare, learned counsel for the petitioner and Sri Sabhajit Yadav, learned standing counsel for the respondents.

(3.) Admittedly, the petitioner was appointed as Assistant Teacher in English subject in the year 1971 by the Deputy Director of Education (for short 'D.D.E.') Hills. Nainital on temporary basis. The petitioner continued to work on the said post for a period of about 12 years and during this period he had earned as many as 6 or 7 adverse entries, which according to the petitioner, were awarded to him by the previous Principal on account of animosity. The work of the petitioner from 1981 onwards was appreciated. The services of the petitioner were terminated by an order dated 2.8.1987 without informing him of the reasons therefor or serving him with any charge-sheet. According to the petitioner, the order of termination, which is Annexure 2 to the writ petition is mala fide, arbitrary and against the principles of natural justice.