MUSHTAQ ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Brief facts of the case are that the petitioner's school/institution was recognised by the Inspector Education, Jhunjhunu upto 5th Class vide letter dated 04.09.57. Being a recognised institution, 70% aid was provided by the Government and 30% ws borned by the institution.

(2.) The controversy arose when the Secretary removed three teacher from the service and the affected teacher filed writ petitions which were decided in their favour. They also filed contempt petition to comply with the directions issued by this Court in the respective writ petitions. Thus, for non compliance of the order, the respondent No. 2, the District Education Officer, Jhunjhunu vide its order dated 11.01.99 withdrawn the recognition of the institution, but the same was recalled and withdrawn by the respondent No. 2 vide order dated 23.01.2002, but after few days, on 06.02.2002, the order of withdrawal of earlier order dated 11.01.99 has been recalled.

(3.) Therefore, the present writ petition has been preferred by the petitioner against the order dated 06.02.2002 on the ground that recognition was withdrawn as the order passed by this Court was not complied with so far in regard to reinstatement of three teachers who were removed by the Secretary.