Ajai Lamba, J. - (1.) Jafar Ahmad Khan, the petitioner has filed this petition for issuance of a writ in the nature of certiorari quashing order dated 24.2.2012, placed on record as Annexure No.1 and order dated 27.4.2012 filed as Annexure No.2 with the writ petition.
(2.) Before proceeding further, the sequence of events that led to passing of the impugned orders is required to be considered.
(3.) It appears that respondent No.7 was appointed on Class-IV post vide letter dated 28.12.1983. Respondent No.7 joined on the said post w.e.f. 2.1.1984. District Basic Education Officer, Faizabad vide letter dated 17.2.1984 gave approval to the appointment of respondent No.7 w.e.f. 2.1.1984. Vide letter dated 25.2.1985, it was directed that salary be released to respondent No.7 w.e.f. 1.7.1984. The services of respondent No.7 were terminated vide letter dated 31.7.1985 on the premise that respondent No.7 had been associating with anti social elements and was absent from duty w.e.f. 27.7.1985. Under the circumstances, services of respondent No.7 were terminated w.e.f. 27.7.1985. It appears that the petitioner was appointed by respondent No.5 Committee of Management, A.I.T. Junior High School, Jaganpur, Sohawal, district Faizabad vide order/letter dated 30.7.1985 w.e.f. 1.8.1985 on the Class-IV post. It is apparent that the petitioner was appointed vide order dated 30.7.1985 whereas services of respondent No.7 were terminated vide order passed on 31.7.1985. It appears that respondent No.7 challenged the letter of termination of his services dated 31.7.1985 by way of filing Writ Petition No.6673(S/S) of 1999. The writ petition was disposed of vide order dated 9.9.2011. Respondent No.7 was given the right to make a representation to District Basic Education Officer, Faizabad, because he had not been heard before termination of his service vide order dated 31.7.1985.;