MOHD MAQBOOL WAGAY Vs. STATE OF J&K

JUDGEMENT

(1.) BY the medium of this writ petition, petitioner has sought indulgence of this court for issuance of a writ of certiorari for quashing the impugned order of reversion bearing No.CEO/Pul/10465 dated 21 -12 -1995 forming annexure -P/VI to the writ petition and mandamus commanding respondents to regularize the services of the petitioner as teacher retrospectively with all service benefits including fixing of his seniority in the cadre of teachers, on the grounds taken in the writ petition.

(2.) THE case projected by the petitioner in this writ petition hat he was appointed as peon in the year 1973 and in the year 1975, he was adjusted as peon in Government High School Hawal. While working as such peon, Block Education Officer addressed a communication dated 16 -6 -1988, asking the respondent no. 4 to depute a teacher of his Institution to P/S Donaroo and respondent no: 4 instead of deputing a trained teacher to the said school directed petitioner to perform his duties as teacher, by recording an endorsement on the said communication. The communication reads as under:

(3.) RESPONDENT no. 3 after detecting the illegality committed, issued an order dated 21 -12 -1995, to the following effect: