ASHOK KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS VARANASI

JUDGEMENT

(1.) This writ petition is directed against the order dated 28.2.1996 passed by the District Inspector of Schools whereby representation of the petitioner has been rejected.

(2.) The facts, in brief, are that one Pramod Prakash Singh was working as Class IV employee in Gandhi Smarak Inter College, Sahabganj, district Varanasi (hereinafter referred to as the institution). The Principal of the institution dismissed him from service on 1.10.1990. He submitted a representation to the Committee of Management and further to the District Inspector of Schools against the order of termination.

(3.) In the meantime, the Principal of the institution appointed the petitioner on the post of peon in the institution on 27.6.1992. The papers were forwarded to the District Inspector of Schools for according financial sanction. The matter was not decided. The petitioner filed Writ Petition No. 11761 of 1994 in this Court. The writ petition was disposed of by this Court on 5.5.1995 with the observation that the petitioner can submit a representation to the District Inspector of Schools and on such representation, the District Inspector of Schools shall dispose of the same by a reasoned order. The petitioner submitted the representation to the District Inspector of Schools. The representation has been rejected by the impugned order.