Ravi S. Dhavan, J. - (1.) The petitioner is a primary school teacher in village Shahpur Tigri. district Moradabad. The school is run by the Zila Parishad and is governed by the U. P. Basic Education Act. 1972 and the Rules of 1973.
(2.) The fact that the petitioner had been selected as an Assistant Teacher in a primary school, commonly known in the village as a primary school teacher, is not an issue and is acknowledged by the respondents in an affidavit filed by the Additional Inspector of Schools. Moradabad. The respondents also accept that the petitioner was validly selected and given an assignment as an Assistant Teacher at the Primary School.
(3.) After the petitioner had worked for some time, he received a termination order from the Basic Shiksha Adhikari dated 24 August. 1994. By this termination order, the petitioner has plainly and simply been told that his services are no longer required, as the nature of his service was temporary. The petitioner filed an appeal against this order. The appellate authority, the Secretary. Basic Shiksha Parishad, U. P., in effect, upheld the order of termination. This is the order of 23rd December, 1992,;