Aloke Chakrabarti, J. - (1.) Challenging the order dated 30.11.1987 whereby the service of the petitioner was terminated the present writ petition has been filed.
(2.) The petitioner claiming himself to be appointed as a demonstrator was initially suspended by order dated 10.8.1987. The said order was challenged in a writ petition which was disposed of without interference and with a direction that if the petitioner makes a representation, the same shall be decided. The petitioner complains that although the petitioner made representation before the District Inspector of Schools in terms of the aforesaid order, but his service was terminated by order dated 30.11.1987 by the Principal of the Institution concerned. Even after the District Inspector of Schools was approached by the petitioner, his application was rejected by order dated 29.12.1987.
(3.) The respondents filed counter-affidavit contending that the petitioner was appointed as Class IVth employee and there was no post of demonstrator and the petitioner was also dealt with as a Class IVth employee. It is stated that after completion of due enquiry and giving all opportunities, ultimately his service was terminated by the impugned order and the matter was duly dealt with by the concerned District Inspector of Schools and has been approved.;