- (1.) Heard learned counsel for the parties.
(2.) The petitioner has raised several grounds while arguing the SBCWP No.1001/2000, but by order dated 17.4.2000 after recording the fact that the petitioner argued several grounds the learned Single Judge observed that "the services of the petitioner who is employed on probation have been terminated after due notice. The genuineness of the termination has been examined by the Tribunal which is final authority on all issues of fact. In such circumstances, a writ petition under Article 226 of the Constitution of India is not a proper remedy. Hence, the petition is rejected."
(3.) The petitioner challenged the said order of the learned Single Judge dated 17.4.2000 by preferring the DBSAW No.521/2000 which was disposed of by order dated 11.9.2000 after taking note of the fact that petitioner raised the ground of breach of Rule 30(b) of the Rajasthan Non- Government Educational Institution Rules, 1993 and Division Bench observed that petitioner should approach the learned Single Judge by way of review. Then the petitioner preferred this review petition and stated that petitioner raised several grounds and for one of the ground referred above, relied upon the judgment of this court wherein according to the petitioner it has been held that the breach of Rule 13(b) of the Rules of 1993 vitiated the action of the respondents and learned counsel for the petitioner also submitted that there are number of other legal grounds also, which may even vitiate the finding of fact recorded by the learned tribunal.;