RAGHVENDRA PRASAD MISHR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This writ petition has been filed by the petitioner being aggrieved by his discontinuation from the post of Guest Teacher in subject Hindi in the Government Higher Secondary School, Gijbaar, District Sidhi.

(2.) Learned counsel for the petitioner has submitted that the petitioner was working as Guest Teacher in the aforesaid school since 2008 uptil academic session 2019-20. He had approached this Court earlier by filing Writ Petition No.18701/2018, in which on 23.8.2018, as an interim measure, this Court directed that the petitioner shall not be substituted by another Guest Teacher. However, the respondents shall be at liberty to make regular appointment. It is contended that inspite of the aforesaid order, the respondent No.4 i.e. Principal, Government Higher Secondary School, Gijbaar, District Sidhi, has in violation of the order passed by the Court on 23.8.2018 appointed one Atibal Singh, who is his relative, as Guest Teacher.

(3.) Learned counsel for the petitioner submitted that the petitioner has made representations to the District Education Officer, Sidhi (Annexure P/2) on 26.11.2020 as well as the Collector, Sidhi on 8.12.2020 (Annexure P/4), but so far his grievance has not been redressed. It is prayed that the respondents be directed to decide his representation at the earliest.