K.N.Singh, S.J.Hyder, JJ. - (1.) By means of this petition under Article 226 of the Constitution the petitioner has challenged validity of the order of the Manager of Mahatma Gandhi Balika Vidyalaya Intermediate College, Firozabad, Agra, dated April 20, 1974, terminating his services as teacher in the College.
(2.) Mahatma Gandhi Balika Vidhyalaya Intermediate College, Firozabad, is an aided and recognised institution. The College imparts education to girl students only. In September, 1969, the petitioner was appointed as a teacher to teach Mathematics for a session only. He continued to be employed in subsequent sessions also. In July, 1972, the petitioner was appointed as Science Demonstator, for Intermediate classes. He continued to work on that post till his services were terminated by the impugned order dated April 20, 1974, which informed the petitioner that his services would stand terminated on May 20, 1974, Aggrieved, the petitioner has challenged the validity of the order of termination.
(3.) Learned counsel for the petitioner urged that the petitioner's services have been terminated in pursuance of the Government order dated September 6, 1972. Which lays down a policy decision that no male teacher should be confirmed in service in girls institutions. In the counter-affidavit filed on behalf of the respondents, it is asserted that the petitioner's services have not been terminated in pursuance of the directions contained in the Government order dated September 6, 1971, instead his services have been terminated in terms of his conditions of service. The petitioner has failed to place any material before us to show that his services were terminated in pursuance of the directions contained in the State Governments order dated September 6, 1971.;