H. K. Sema, J. - (1.) The challenge in this appeal is to the order dated 16-9-2003 dismissing the writ petition by confirming the order dated 22-2-1992 passed by the Director of Education (Appellate Authority) dismissing the appeal.
(2.) We have heard the parties.
(3.) Few facts may be noted : (1) The appellant was appointed as Head Master on probation by an order dated 22-10-1984 (despite repeated request, the appointment order has not been placed on record). It is, however, admitted that the appellant was on probation. (2) The service of the appellant was terminated by an order dated 11-8-1989 as required under the Rule, preceded by an inquiry. He has carried an unsuccessful appeal before the Appellate Authority. Aggrieved thereby the appellant filed a writ petition which has been dismissed by the High Court. Hence the present appeal. ;