J.M.L.Sinha, J. - (1.) This is a petition under Article 226 of the Constitution filed by Krishna Narain Katiyar, hereinafter called the petitioner, praying that the order dated 18-12-1976 passed by respondent no. 2 be quashed and & writ in the nature of mandamus be issued to respondent no. I to decide the petitioner's representation.
(2.) The facts giving rise to this petition case briefly be stated as under: The petitioner was appointed as Headmaster in Jan Kalyan Madhyamic Vidyalaya, Ursan, Kanpur on 6-7-1975 on probation fora period of one year. According to the petitioner, he was confirmed as Headmaster on 24th of September, 1976, but the committee of management, vide its order dated 18-12-1976, terminated his services without affording him any opportunity to show cause. A representation was then sent by the petitioner to respondent no. 2. According to the petitioner respondent no 2 has yet disposed of the representation and hence this petition.
(3.) The petition has been opposed on behalf of respondent no. 2.;