(1.) The petitioner was appointed in a vacancy caused by temporary promotion of a teacher to the L.T. Grade, who is to come back to the original post, as a candidate duly selected by the Secondary Education Service Commission is available for appointment. Since the petitioner from the very inception had no right to hold the post, he cannot contend that his services be no; terminated, particularly as the candidate duly selected by the Commission is available for whose appointment the post has to be made available. The question that he is a Scheduled Caste candidate and, therefore, in order to make up the quota reserved for scheduled castes, he has to be allowed to continue in service does not arise in this case, as it was not against any reserved post that he was appointed.
(2.) The petition is dismissed in limine. Petition dismissed.