RAM SWAROOP UPADHYAY Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This writ petition has been filed against the impugned orders dated September 12, 1989 and October 19, 1989 Annexures 7 and 11 to the writ petition and also for a mandamus directing the respondents to release the petitioner's gratuity, provident fund etc.

(2.) I have heard Sri R.N. Bhalla for the petitioner and Sri T.P. Singh for the respondents.

(3.) The petitioner was a Principal of D.B. Santosh Singh Khalsa Uchchtar Madhyamik Vidyalaya, Pratappura, Agra. He was appointed in 1972. It is alleged in paragraph 7 of the petition that the Management wanted to harass the teachers and wanted to get the institution declared as a minority institution. Hence the Management applied to the Government for declaring it to be a minority institution under Article 30 of the Constitution. The teachers of the institution filed objection before the D.I.O.S. but the State Government declared the institution as a minority institution vide order dated September 12, 1989 Annexure 7 to the writ petition.