MANISH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioner has prayed for the following relief:

(2.) Brief facts of the case are that petitioner was initially appointed as Assistant Teacher (L.T. Grade) in Dr. B.R. Ambedkar Inter College, Garhmeerpur, District Haridwar (hereinafter referred as the 'institution') in the year 2009. In the year 2013, process for grant-in-aid of the institution commenced and steps in this regard were taken by the respondents. The respondent no.5/institution forwarded the name of all working teachers, including the name of the petitioner, before respondent no.1 through respondent no.4 for grant-in-aid of salaries of teachers and other employees including the petitioner. After considering all facts and circumstances of the matter respondent no.1 was pleased to include the name of the respondent no.5/institution for taken grant for the year 2015-19. Thereafter, salaries for other similarly situated employees were disbursed except the petitioner and another lady teacher. The petitioner made several representations for redressal of his grievance. Respondent no.1 took the cognizance of the matter and constituted a meeting on 27/2/2017. In the said meeting, the respondent no.1 without considering the material available on record passed the impugned order dtd. 27/2/2017 and terminated the appointment of the petitioner. Hence, present writ petition.

(3.) Heard learned counsel for the parties and perused the material available on record.