JUDGEMENT
ANIL KUMAR,J. -
(1.) HEARD Sri O.P. Yadav,learned counsel for the petitioner, Sri M.M.Asthana, and the learned Standing Counsel on behalf of the opposite parties.
(2.) BY means of the present writ petition, the petitioner has challenged the order dated 25.2.1995 passed by the Committee of Management, Jagannath Junior High School, Durgapur, Tehsil Amethi, District Sultanpur. Thereby terminating the services of the petitioner from the post of Headmaster.
In the District Sultanpur, there is a Junior High School known as Jaganath Junior High School, Durgapur, Tehsil Amethi, district Sultanpur( hereinafter referred as the School) which is governed by the provisions of U.P.Basic Education Act, 1972( hereinafter referred to as Act). Brief Facts-
(3.) BY order dated 23.7.1979, the petitioner was appointed as Assistant Teacher and in pursuant to his appointment, the petitioner joined his duties in the month of July,1979 in the School.;
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