IQBAL AHMAD ASSISTANT TEACHER Vs. DISTRICT INSPECTOR OF SCHOOLS
LAWS(ALL)-2002-8-134
HIGH COURT OF ALLAHABAD
Decided on August 27,2002

IQBAL AHMAD, ASSISTANT TEACHER Appellant
VERSUS
DISTRICT INSPECTOR OF SCHOOLS, ALLAHABAD Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard the learned counsel for the petitioner and the learned Standing Counsel and perused the records.
(2.) Majidia Islamia Liter College, Allahabad (herein after called as the Institution). It is a minority institution and is recognized under the U.P. Intermediate Education Act.
(3.) The petitioner was appointed in C.T. grade in the Institution on 17.7.1972 for teaching English subject. One Noor Ahmad Khan L.T. grade teacher, who was teaching the same subject to High School classes, went on long leave and thereafter resigned from his post in the year 1977.;


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