- (1.)Heard on the question of admission.
(2.)The petitioner has filed this petition being aggrieved by order dated 22-8-1991 by which the petitioner's services as a teacher were dispensed with by the then Deputy Director Education, Narsinghpur.
(3.)It is submitted by the learned Counsel for the petitioner that in view of the new education policy now several posts of teacher have to be filled up and, therefore, the impugned order be set aside and the respondents be directed to reconsider his case for reinstatement. It is submitted that certain similarly placed persons had approached the M.P. Administration Tribunal immediately after passing of the impugned order which had been assailed by them and appropriate orders had been passed in the year 1999 and thereafter this Court had also entertained and decided W.P. No. 1015 of 2002 on 11-2-2003 and, therefore, the petitioner is entitled to similar treatment. It is submitted that in view of the aforesaid the petition filed by the petitioner be entertained and allowed in terms of the order passed by this Court in the case of similarly placed persons.