- (1.) RAKESH Tiwari, J. This writ petition has been filed against the orders dated 2-3-1988, 9-3-1988 and 12-10-1988 appended as Annexures 2, 3 and 9 respectively to the writ petition passed by the respondent Nos. 1, 2 and 3 respectively.
(2.) FACTS of the case giving rise to the instant writ petition are that the petitioner was reserve pool teacher. He was appointed as Lecturer to teach Hindi subject in the Intermediate College Bhaisauli, District Fatehpur vide order dated 22-2-1978 passed by the District Inspector of Schools (for short 'dios') Fatehpur-respondent No. 2. He was appointed in the same capacity in Ram Deen Singh Inter College, Gazikhera, Fatehpur in the pay scale of Rs. 650-1280 vide order dated 8-11-1985 passed by the respondent No. 2. This order, according to the petitioner, was passed in accordance with Section 21 (Gha) of Ordinance No. 12 of 1985. Thereafter, respondent No. 1 vide impugned order dated 2-3-1988 appended as Annexure 2 to the writ petition, directed the respondent No. 3 to absorb the petitioner in G. N. K. Inter College, Kanpur Nagar as Lecturer in Hindi. In compliance of the aforesaid order, the petitioner submitted his joining report before the respondent No. 3 on 10-3-1988. Since in the impugned order dated 2-3-1988, respondent No. 3 was directed to absorb the petitioner, he moved a representation dated 19-3-1988 to respondent No. 1-the Director of Education stating therein that he was already absorbed vide order dated 8-11-1985, as such, the impugned order dated 2- 3-1988 contained wrong word, i. e. , 'absorption' instead of 'transfer'. The order dated 2-3-1988 is as under :
(3.) IN response to the aforesaid representation, the petitioner was informed by the respondent No. 3 vide impugned order dated 12-10-1988 that he did not possess the requisite qualifications for absorption as Lecturer in Hindi. Aggrieved, the petitioner moved representation to the Additional Director Madhyamik dated 27-10- 1988 and thereafter filed the instant writ petition.;