RATTAN LAL Vs. SAINIK SCHOOL SOCIETY AND OTHERS

JUDGEMENT

(1.) Petitioner has challenged his termination ordered by respondent No. 3 in his capacity as Principal of Sainik School Nagrota- respondent No. 2, dated 20.12.2000. Photostat copy of the said order is annexed as Annexure-E with the writ petition and for ready reference this order is extracted herein below :

(2.) Respondents vide Annexure-C issued a show-cause notice to the petitioner on 10-12-2000, as according to them, petitioner had failed to reply within the stipulated period of ten days which according to them expired on 9.12.2000, thus he was afforded last chance to submit reply by 19th which he did vide Annexure-D.

(3.) After receipt of the aforesaid reply from the petitioner, respondent No. 3 in his capacity as Principal of respondent No. 2 has passed the termination order. This order is challenged having been passed in haste. According to the petitioner, he did submit his reply vide Annexure-B to writ petition on 11.12.2000, but without conceding the same impugned order has been passed.