MANAGING COMMITTEE, HINDU GIRLS SENIOR SECONDARY SCHOOL, JAGADHRI Vs. DIRECTOR, SECONDARY EDUCATION, HARYANA AND ORS

JUDGEMENT

(1.) This is a petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned order dated 17.04.2009 passed by respondent No.2 and order dated 24.09.2010 (Annexure P-11) passed by respondent No.1.

(2.) It is contended that respondent No.1 had decided the appeal of the petitioner without affording an opportunity of hearing. Aggrieved, the petitioner filed a representation before respondent No.1 which is still pending.

(3.) Learned counsel for the petitioner has not been able to show any statutory right to make the said representation or in fact, it is admitted that no revision is maintainable against the order passed by respondent No.1. At this stage, it was pointed out that the petitioner has received a letter from respondent No.1 to appear on 10.02.2011 at 3.00 P.M. Thereafter, no further date has been given in the case.