RAJINDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for issuance of a direction to respondent No. 2-the Director of Secondary Education Haryana, Chandigarh to take action against respondent No. 4-Chhotu Ram Kisan Shiksha Samiti, Jind under Sec. 5A of the Haryana Allied Schools (Security of Service) Act, 1971 (hereinafter to be referred as Haryana Act 1971) and to direct respondent No. 4 to allow the petitioner to join his duties as S.S. Master.

(2.) The averments made in this writ petition filed under Art. 226 of the Constitution of India, stated briefly, are as follows :

(3.) Respondents No. 1 to 3 filed their separate written statement through the District Education Officer, Jind, respondent No. 3 wherein the factual aspect of the case, in so far as the petitioner's termination of service ordered by respondent No. 4 being set aside by respondent No. 2, was admitted. It was, however, disputed that the grant-in-aid given by the Government to the Aided School, particularly, the School under reference managed by respondent No. 4 was 95%. The stand of the respondents No. 1 to 3 was that the grant-in-aid given by the Haryana Government is 75%. It was, however, contended that no legal right of the petitioner had been infringed entitling him to invoke the writ jurisdiction of this Court.