BHUPINDER SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Shri Bhupinder Singh, ex-Hindi Master serving in Government Middle School, Badalgarh, District Sangrur has filed the present petition under Articles 226/227 of the Constitution of India against respondents No. 1 to 3 praying for issuance of writ in the nature of certiorari seeking the quashment of the order dated 29.9.1998 (Annexure P-19) vide which his services were terminated from the post of Hindi Master. It has been averred by the petitioner that he passed Matriculation Examination in March 1988; did Prag Shastri from Panjab University in April, 1989. He further passed Shastri (Honours in Sanskrit) 3 years course 1991-1994 from the Panjab University. He further passed Shiksha Shastri (O.T. Sanskrit) with teaching of Sanskrit and teaching of Hindi as subjects in the year 1995 from Chandigarh Administration. Further he passed M.A. Part I (Hindi) Examination from Punjabi University, Patiala in April, 1996 as a correspondent student. Likewise he passed M.A. Part II Hindi Examination from the same university. He also improved his qualification by doing M.A. Hindi Part I in the year 1998.

(2.) After hearing Shri R.S. Dass, Advocate appearing on behalf of the petitioner, we are inclined to dispose of this writ petition at the motion stage itself.

(3.) The premises which have been built up by the petitioner in the present petition is that he holds the requisite qualification for the post of Hindi Teacher and on account of equation, therefore, the order Annexure P.19 is illegal. Is it so, will be a point for adjudication for us.