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Judgment
G.S. Sandhawalia, J
By filing the present civil writ petition under Article 226 of the Constitution of India, petitioner seeks an innocuous prayer to direct respondent No.2 to
consider and decide the appeal dated 01.06.2018 (Annexure P-12) which was filed by him against the termination order dated 22.02.2018 (Annexure
P-10) passed by respondent No.4.
Notice of motion.
Mr. Harish Nain, A.A.G. Haryana, accepts notice on behalf of respondents.
Keeping in view the facts and circumstances of the case, since the petitioner's services as a Guest Teacher have been dispensed with on the ground
that petitioner has qualification of B.Ed. from Inderprast University, Delhi, which on verification was found to be invalid, the termination order 1 of 2
(Annexure P-10) was passed accordingly.
Perusal of paper book would show that a voluminous appeal (Annexure P-12) had been filed by the petitioner before respondent No.2, which is
pending for the last more than three years. Accordingly, the petition is disposed of with direction to said respondent to decide the appeal including the
question of its maintainability, filed by the petitioner within a period of three months on receipt of certified copy of this order.
In case, the relief is not liable to be granted on account of any legal impediment, a reasoned order be passed and communicated to the petitioner.