ASHOK KUMAR GAUR,J. - (1.) The petitioner who is working as post-graduate Teacher (Physical Education) in Army Public School, Kota has filed the instant petition challenging the termination order dt. 2nd December, 2017, passed by respondent No. 3 i.e. Chairman, Army Public School, Kota.
(2.) The petitioner has further questioned the advertisement dt. 17th February, 2018 (Annex. 21) whereby Army Public School, Kota has invited applications from the candidates, for appointment on the post of PGT (Physical Education).
(3.) This Court on 6th March, 2018 had asked learned counsel for the petitioner to make submissions, in respect of availability of remedy of filing appeal under the Rajasthan Non-Government Education Institutions Act, 1989 (hereinafter called Act of 1989).;