GOPI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) MAKING a grievance against the order dated July 8, 2002 (Annexure P. 6) passed by the Director of Secondary Education. Haryana respondent No. 2 and the order dated July 31, 2002 (Annexure P. 5) passed by the Head Master, Government High School, Kankrola respondent No. 4, the petitioner Gopi Chand has approached this Court through the present petition under Articles 226/227 of the Constitution of India. The prayer made in the petition is for the issuance of a writ in the nature of Certiorari for quashing the aforesaid orders which have been appended as Annexures P. 6 and P. 5 respectively.

(2.) FACTS .

(3.) THE petitioner maintains that thereafter an advertisement for regular selection was made but no steps to fill the vacancies were taken by the department with the result that the petitioner continued to serve on the aforesaid posts. On July 31, 2002, the petitioner received a communication from the Head Master of the Government High School, Kankrola respondent No. 4 informing the petitioner that since he had attained 55 years of age and was working on adhoc basis, therefore, he was relieved of his duties on the evening of the aforesaid date i. e. July 31, 2002. It was informed by the Head Master that the Director Secondary Education, Haryana had issued order dated July 8, 2002 to the District Education Officer, Gurgaon in this regard. A copy of the aforesaid communication received by the petitioner from the Head Master is appended as Annexure P. 5 with the petition. The petitioner has also appended the copy of the order dated July 8, 2002 issued by the Director Secondary Education, Haryana respondent No. 2 to District Education Officer, Gurgaon respondent No. 3 as Annexure P. 6 with the petition.