- (1.) Petitioner before this Court seeks quashing of the orders dated 27.01.2003, 31.01.2003 and the orders of the Trial Court dated 18.05.1989 and the order of the Appellate Court dated 28.02.2000. A further prayer has been made for consequential reliefs being also granted.
(2.) Facts in short leading to the present writ petition are as follows: Muslim Higher Secondary School, Mahadeiya, Naugarh, Siddharth Nagar is stated to be a minority intermediate college dully aided and recognised under the provisions of Intermediate Education Act. The original respondent no. 4, namely Hirday Narain Dubey, is stated to have been appointed in the said institution on 08.11.1974 as Assistant Teacher in L.T. grade. His services were put to an end under a resolution of the Committee of Management dated 29th March, 1978, after the Committee was informed that the said respondent no. 4 was convicted in an offence under Sections 419, 420 and 170 of Indian Penal Code.
(3.) In order to keep the record states it may be noticed that the respondent no. 4 was convicted under Sections 419, 420 and 170 of Indian Penal Code under the order of the Trial Court dated 29.09.1973. Not being satisfied, he filed an appeal before the Sessions Judge. The said appeal was dismissed on 21.11.1975. Thereafter he approached the High Court. His criminal revision in that regard is stated to have been dismissed on 05.06.1979.;