KRISHAN LAL Vs. STATE OF J AND K

JUDGEMENT

(1.) Sanction was accorded to the placement of 45 Trained Under Graduate Teachers (Drop out cases) as Senior Teachers in the pay scale of Rs. 5500-9000 w.e.f. 25.05.2005 i.e. the date from which their junior counterparts Trained Under Graduate Teachers had been placed as Senior Teachers subject to the clearance by the Departmental Promotion Committee. The petitioner was one of those Under Graduate Teachers. It was, however, later found that 19 junior most Senior Teachers had been erroneously promoted under the Scheduled Caste category. The promotions were, therefore, cancelled vide order No.DSEJ/Gen./Sr.Tr/20374-79 dated 01.12.2006. Petitioner's name figured at senior No. 18 of Annexure-B to the aforementioned order.

(2.) He has filed this Writ Petition questioning the order passed by the Director School Education, Jammu withdrawing his promotion.

(3.) His learned Counsel Mr. Chouhan, urges that the Director's order, impugned in the Writ Petition, whereby the petitioner's promotion was withdrawn was bad in law for violation of the principles of Natural Justice, in that, no opportunity of hearing had been provided to him before cancellation of the promotion.