JUDGEMENT
M. Katju, J. -
(1.) This writ petition has been filed for a mandamus directing the respondents to continue the petitioner on the post of Coordinator.
(2.) Heard learned Counsel for the petitioner.
(3.) The petitioner was working as an Assistant Teacher in a primary schooled since 1968 and he has alleged that since 1985 he is working as Head Master in the primary school. In 1994 the State Government initiated are scheme of education under a World Bank Project. Under the scheme there are certain posts of Coordinator and the petitioner has alleged that he undertook the training and was appointed Coordinator in 1994. It is alleged in Paragraph 7 of the writ petition that on 1-8-96 the petitioner was orally informed by the respondent No. 3 that the fresh appointment has to be made of Coordinator and new posts have been created.;
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