KSHETRAMOHAN MOHANTY Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) NARUA Mangalpur High School, within the jurisdiction of police station of Salapur, in an aided school within the meaning of Article 304 of the Orissa Education Code (hereinafter referred to as the 'Code'). It is governed by a managing committee. Since 1967, the Petitioner is being elected as a member of the managing committee of the school from time to time.

(2.) THE Petitioner, whose term of appointment expired on 9 -12 -1975, was re -elected as a member of the managing committee in its meeting held on 14 -12 -1975. In the said meeting, he was also appointed as Secretary of the managing committee. By Annexure -1 dated 1 -2 -1976 opposite party No. 2, Inspector of Schools, approved election of the Petitioner as a member of the committee and also as its Secretary with effect from 9 -12 -1975.

(3.) OPPOSITE party No. 2 justifies withdrawal of his prior approval in the following words: