RAM KARAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has sought a writ of certiorari for quashing of the order dated 26.10.2003 (Annexure P.13), whereby, the respondents have not granted approval to the appointment of the petitioner as Sanskrit Teacher.

(2.) M/s B.D. Senior Secondary School, Ambala, is a Government aided private School receiving 95% grant-in-aid from the State of Haryana. The petitioner was appointed against the post of Sanskrit Teacher on the basis of requisition sent by the School to the Employment Exchange. The Employment Exchange recommended the name of the petitioner along with the other candidates for appointment to the post of Sanskrit Teacher. In pursuance of such selection, the petitioner was appointed on 22.8.2001 vide appointment letter (Annexure P.1). The Principal of the School sent the case of the petitioner to the District Education Officer for approval.

(3.) It will be relevant to note at this stage that there were two posts of Sanskrit Teacher in the School. One post was occupied by Shri Yog Raj Sharma Shastri, which fell vacant on 24.4.1998 on Shri Sharma's joining Government Service. Shri Naresh Kumar was appointed as Sanskrit Teacher against the said post. But the services of Shri Naresh Kumar were terminated during the probation period. Civil Writ Petition No. 9169 of 2001, challenging his termination is pending consideration before this Court.