- (1.) Heard learned counsel for the parties and perused the record.
(2.) The reliefs sought by the petitioner in this writ petition are for quashing of the impugned termination order dated 12.10.1998 passed by the Manager of the Institution and for a writ of mandamus commanding the respondents to reinstate the petitioner on the post of Assistant Teacher and to pay his salary with effect from October 1998.
(3.) The petitioner was appointed on 15.7.1995 as Assistant Teacher in the Saraswati Vidya Mandir, Agra on probation for a period of one year only for teaching Commerce subject to IXth and Xth Class students.;