URDU BOYS HIGHER SECONDARY SCHOOL Vs. EDUCATION OFFICER FOR URDU BOYS HIGHER SECONDARY SCHOOL KHANDWA

JUDGEMENT

(1.) THE petitioners, school and society challenge the order passed by the Education Officer, Khandwa endorsed at the bottom of order of termination dated31-12-1982 of Ku. Sabiha Saifi, who was working temporary as Lecturer. Termination order was passed by the Manager, Urdu Boys Higher Secondary School, Khandwa pursuant to the meeting of the Executive Body/managing Body held on 30-12-1982, in which it was decided to terminate the service. The order Annexure P-16 was issued by the Manager. The petitioner submits that the order endorsed by the District Education Officer is invalid, which runs as under:-

(2.) THE petitioner submits that the order was passed without hearing and the petitioner being minority institution, no interference could be made by the Education Officer under the provisions of M. P. Ashashkiya Shiksha Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ke Sandhay) Adhiniyam, 1978 and rules framed thereunder.

(3.) IT is further submitted that before the Joint Director, an appeal has been preferred against the order of termination by the respondent No. 5 on 11-1-1983, which has not been decided.