ROHTASH SINGH Vs. MEWAT MODEL SCHOOL AND OTHERS

JUDGEMENT

(1.) The petitioner, in this Civil Writ Petition, filed under Articles 226/227 of the Constitution of India prays for the issuance of a writ in the nature of Mandamus for directing the respondents to absorb him as a Principal as also for issuance of a writ in the nature of Certiorari for declaring the impugned orders dated 8.5.1995 (Annexure P-10) and 13.3.1995 (Annexure P-8) as illegal and for quashing the same.

(2.) The case of the petitioner as projected in the Civil Writ Petition is that Mewat Model School Society, Gurgaon (hereinafter called as the Society) invited applications for the post of Principal through various public notices/advertisements issued in various news papers. In pursuance thereof, the petitioner applied for the said post. He also appeared before the Highly Powered Interview Committee. The petitioner was selected as a Principal for the school run by the Society. Vide order dated 4.3.1985, Annexure P-1, the petitioner was offered the post of Principal and in pursuance thereof, the petitioner joined as a Principal on 8.4.1985. The petitioner was, later on, made regular as a Principal.

(3.) It is further averred in the petition that the petitioner was posted as a Principal in the schools run by the Society and he served the Society continuously and without any break. His service record as a Principal with the Society was absolutely un-blemished and there was no complaint whatsoever against him from any corner. No adverse entry was ever recorded against him nor was conveyed to him.