MOHD HASHIM Vs. DISTRICT EDUCATION OFFICER SAHARSA

JUDGEMENT

(1.) Both these writ applications have been heard together and are being disposed of herewith as the facts and the questions of law involved in them are almost indentical.

(2.) C.W.J.C. 3656/79. -The petitioner of this writ application, Md. Hashim, was appointed as the Headmaster of Tslamia High School, Simari Bakhtiarpur in the district of Saharsa, on 17 -5 -1975 and his services were terminated by the Managing Committee of the said school with effect from 1 -12 -1979. which fact was communicated to him by the Secretary of the school under his letter dated 30 -11 -1979 (Annexure 9),

(3.) C.W.J.C. 252/80. -The petitioner of this writ petition was appointed as a Science Teacher in the said school by the order of the Managing Committee dated 12 -8 -1971 (Annexure 2) which was subsequently approved by the Sub -division) Education Officer in 1973, It further appears that the pay scale of the petitioner was also raised in accordance with the direction of the Bihar Secondary Education Board. The Managing Committee of the school, however, terminated the services of two Assistant Teachers including the petitioner by its resolution dated 2 -1 -1980. with effect from 5 -1 -1980, which was communicated to the petitioner under the letter of the Secretary dated 4 -1 -1980 (Annexure 1).