SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondent Nos. 1 to 3 and Mr Mahesh Sharma, learned counsel for the respondent Nos. 4 and 5.
(2.) This writ petition has been filed by the petitioner challenging the order dated 13.11.2007 passed by respondent No. 2 i.e. Additional Director of Education, Region-I, Meerut and praying for a mandamus directing the respondents to regularize the petitioner and not to restrain him from discharging his duties and pay his salary month to month.
(3.) It is the case of the petitioner that he was initially appointed as Assistant Teacher on 21.07.1989 in Baba Mohan Ram Bharat Singh Junior High School. His appointment was granted approval by the then Basic Shiksha Adhikari, Ghaziabad on 17.11.1989. At the time of his initial appointment, he possessed a degree of Shiksha Shashtri granted by Varanasi Sanskrit Vishwavidhyalay, but when he came to know that the said degree of Shiksha Shashtri is not recognized, he acquired B.Ed. Degree in 1991 from Maharishi Dayanand University, Rohtak through Correspondence Method. Till May, 2007, he received salary but when the school was reopened after the summer vacations, he was served with a letter dated 29.06.2007 sent by respondent No. 2 restraining the petitioner from teaching in the Institution. The petitioner made a representation that he had been working for 18 years, and his appointment had also been duly approved by the District Basic Shiksha Adhikari on 17.11.1989. When no orders were passed, the petitioner approached this Court in Writ Petition No. 33341 of 2007 (Devendra Kumar v. State of U.P. and 4 others ), which was disposed of on 24.07.2007 with a direction to the respondent No. 2 to consider and decide the representation.;