Sunil Ambwani, J. - (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 Bundelkhand 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 Bundelkhand Purva Madhyamik Vidyalaya, Chilli (Rath) Hamirpur, on 6.7.1972. His services were alleged to have been confirmed on 31.1.1974 by the resolution of the 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 services was approved on 6.6.1977 without affording any opportunity of hearing to the petitioner.";