- (1.) Learned counsel appearing for the petitioner on 23rd March, 2015, prayed for and was allowed time to study and argue the matter in the backdrop of law declared by the Hon'ble Supreme Court in the case of Satimbla Sharma & Ors. vs. St. Paul s Senior Secondary School & Ors., 2011 AIR(SCW) 4643. Learned counsel also undertook to file written submissions. None appeared on behalf of the petitioner on 29th May, 2015, and the matter was adjourned.
(2.) Today, neither the petitioner nor the counsel is present to prosecute the writ petition. No request for adjournment has been made either.
(3.) Briefly, the indispensable material facts essential for the appreciation of the controversy raised are that the petitioner was initially appointed on 3rd July, 1996, on the post of 'Laboratory Assistant' by the Management of DAV Public School, Talwandi, Kota (Raj.). Since his appointment he discharged his duties with utmost sincerity, devotion and to the total satisfaction of his Controlling Officers.;