RANBIR KUMAR Vs. UNION OF INDIA; DEPUTY COMMISSIONER; CHAIRMAN; PRINCIPAL

JUDGEMENT

(1.) Heard Ms. P.Bhattacharjee, learned counsel appearing for the petitioner and Mr. S.C.Shyam Senior CGC appearing for the respondents.

(2.) In the present writ petition, the petitioner is alleging serious allegations against the respondent No. 4 i.e. the Principal of Kendriya Vidyalaya (KV), Laitkor Peak, Shillong, that the respondent No. 4 demanded money in order to engage the petitioner during vacation started from 11.10.2013 to 20.10.2013 to take extra Maths classes for XIth and XIIth students. It is also stated that the petitioner refused to pay the money, and the then Principal i.e. respondent No. 4 arbitrarily engaged Ms. Rida TGT (Maths) (Contractual) to take extra Maths classes for XIth and XIIth students despite being the fact that the petitioner was present in the Kindriya Vidyalaya.

(3.) Over and above, the petitioner also alleged in the writ petition that one student Ankit Ranjan Acharya from Class XIIth and one or two students from Class XIth attended extra Maths classes of Ms. Rida and she was paid full salary by respondent No. 4. The respondents filed the affidavit-in-opposition categorically denied the said allegation made against the respondent No. 4. It is also stated in the affidavit-in-opposition that the petitioner was required to teach Mathematics in the higher classes i.e. class XIth and XIIth and also class VIIIth, but his performance in the classroom was extremely poor. As a matter of fact his interaction with the students of the senior classes had been deplorable and the respondent No. 4 on several occasions have requested and instructed the petitioner to do his home work.