JUNED KHURAM ROUFUDDIN Vs. PRESIDENT

JUDGEMENT

(1.) By an order dated 23.10.2002, this petition was admitted. Interim relief was refused to the petitioner.

(2.) The petitioner was appointed as a Jr. Clerk by the respondent - management by the order dated 12.6.1995. The order indicates that he was granted permanency from the very first day. This is not disputed by the management. The services of the petitioner were approved for the academic years 1995-96 and 1996-97. It is admitted that after 1997, neither his proposal was forwarded nor did the petitioner have an approval from the Department. Contention is that once he has been appointed on permanent basis, approval on year to year basis was not required to be obtained. The petitioner, therefore, preferred a representation to the Education Department. The petitioner further contends that salary was also withheld.

(3.) Since the petitioner alleged oral termination with effect from 21.6.1999, he preferred Appeal No.210 of 1999 before the School Tribunal. Interim relief, in the nature of stay to the oral termination, was granted on 29.9.1999, which was subsequently vacated by the Tribunal. Being aggrieved, the petitioner filed Writ Petition No.972 of 1999 which was rejected and as such, there was no interim relief in favour of the petitioner till the disposal of the appeal.