- (1.) Heard Sri S.N. Srivastava; learned counsel appearing for the petitioner and Sri. K.S. Shukla, learned counsel appearing for the respondents.
(2.) Petitioner is challenging the order dated 20.4.1993 passed by the Director/president, Basic Shiksha Parishad, U.P. Allahabad; order dated 6.6.1977 passed by the Basic Shiksha Adhikari, Hamirpur and order dated 17.5.1977 passed by Manager/Secretary of Bundel Khand Purva Madhyamik Vidyalaya, Chilli (Rath) Hamirpur by which petitioner's services were terminated.
(3.) The facts giving rise to this writ petition are stated as under :- Petitioner was appointed as Headmaster of Bundel Khand Purva Madhyamik Vidyalaya, Chilli (Rath) Hamirpur on 6.7.1972. His services were alleged to have been confirmed on 31.1.1994 by the resolution of committee of management which was communicated to the petitioner by Manager/Secretary of the school. By order dated 17.5.1977, the services of the petitioner were terminated. He represented his case before the District Basic Education Officer, Hamirpur. The order of termination was disapproved on the ground that after the enforcement of the provisions of Basic Education Act, 1972 the services of Headmaster and teachers of basic schools cannot be terminated without seeking approval of the District Basic Education Officer. Thereafter, there was some correspondence between the management and District Basic Shiksha Adhikari after which the order terminating the petitioner's service was approved on 6.6.1977 without affording any opportunity of hearing to the petitioner.;