AIR Law Lines - Point Extract
(A)
Labour & Service
Service Laws
Appointment
Unapproved Teacher - Applicability Of Rules
— No separate set of Rules as regards unapproved teachers — Thus, appointment of unapproved teacher also must conform to Rules laid down in Manipur Education Code.
(B)
Labour & Service
Service Laws
Appointment
Appointment Of Minor - Validity
— Respondent appointed on post of teacher before reaching 18 years of age dehors Rules — However defect accompanying initial appointment caused by School Managing Committee rectified by giving effect to appointment of respondent after he attained majority — Said action of committee, not challenged by petitioner — No relief of declaration of rectification order as null and void saught by petitioner — Appointment of Respondent, not invalid — Moreso, in absence of allegation of fraud on part of respondent.
J
J
Prev Next
