LAL HUSSAIN Vs. BLOCK EDUCATION OFFICER (POONCH)

JUDGEMENT

(1.) (i) That petitioner submitted that he is a handicapped person.

(2.) The further fact is that the operation of the order of termination was stayed by this Court. The petitioner continues to be in service for the last more than eight years in pursuance of the order passed by this court.

(3.) The order impugned has been passed by Block Education Officer. He is not the appointing authority of the petitioner. As such the order is bad on this score. Order annexure P-G is thus set aside leaving the State to pass fresh order in accordance with law. It is, however, made clear that if any adverse order is passed that be kept in abeyance for six weeks. Disposed of accordingly.