- (1.) The present special appeal has been filed against judgment and order dated 16-10- 2008 passed by the learned Single Judge whereby the writ petition preferred by the respondent has been allowed.
(2.) The respondent was appointed in the year 1981 on the post of Assistant Teacher. His services were duly approved by the competent authority vide order dated 12th January, 1983. His services were terminated vide order dated 11th May, 2007 on the ground that he did not fulfill the requisite qualification. The recovery of the amount paid towards the salary for the entire period was also directed.
(3.) The respondent approached this Court by means of writ petition no. 27604 of 2007 in which vide order dated 20th June, 2007 this Court was pleased to pass an interim order staying the recovery sought to be made from the petitioner. It appears that the respondent had done the Training Certificate Course of C.P.Ed. and on that qualification he was given appointment. The mistake was detected by the authorities after about 26 years of service rendered by the respondent.;