B. RAM MOHAN Vs. SECRETARY, SCHOOL EDUCATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for School Education.

(2.) This writ petition is filed to issue an order or orders more particularly one in the nature of writ of Mandamus declaring the proceedings of respondent No.3 vide Proceedings Rc.No.7632/B3/06, dtd. 26/8/2008 confirming order of dismissal passed by the 5th respondent vide proceedings No.DES/01, dtd. 2/2/2008 as arbitrary, illegal and violative of principles of natural justice and violative of Articles 14, 16, and 21 of the Constitution of India and set aside the same and consequently direct the respondents to reinstate the petitioner will all consequential benefits.

(3.) The case of the Petitioner, in brief, is as follows: