SANT LAL Vs. DISTRICT INSPECTOR OF SCHOOLS, JAUNPUR AND OTHERS

JUDGEMENT

(1.) The petitioner has preferred this writ petition for issuance of a writ of certiorari quashing the order dated 29th March, 1997 passed by the respondent no. 2/ Deputy Director of Education (Secondary), Fourteenth Region, Azamgarh and consequential order dated 10th April, 1997 passed by the respondent no. 1/ District Inspector of Schools, Jaunpur whereby respondent no. 5 has been adjusted as Assistant Teacher and consequent upon, petitioner's services stood terminated.

(2.) The basic facts pertinent to the issue in question are as follows:

(3.) Respective counter affidavits have been filed on behalf of respondent no. 1/ District Inspector of Schools, respondent no. 3/ Committee of Management of the institution, and respondent no. 5/ Sri Ram Sirohan Singh, the private respondent.