KARAN SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri M.D.Singh Shekhar learned Senior Counsel assisted by Sri Ramesh Upadhaya for the petitioner, learned Standing Counsel for the State respondents and Sri Y.K.Saxena for respondent No. 4. Counter and rejoinder affidavits between the contesting parties has been exchanged.

(2.) By means of this writ petition the petitioner seeks to challenge the order dated 11.4.2008 (annexure 9 to the writ petition) passed by the District Inspector of Schools whereby he has granted approval to the proposal dated 5.6.2007 of the Committee of Management of Chaudhary Jawahar Singh Inter College Sutiyani, District Etawah proposing to dismiss the petitioner from service. The petitioner was working as a clerk in the institution. The petitioner also challenges the order dated 24.3.2009 (annexure 18 to the writ petition) whereby the appellate authority has affirmed the orders and rejected the representation/appeal filed by the petitioner.

(3.) Sri M.D. Singh Shekhar has pointed out to various paragraphs of the writ petition to indicate the proceedings taken up by the parties before this Court at every stage of the disciplinary proceedings/appeal. He has submitted that lastly in Writ Petition No. 56451 of 2008 this Court issued specific directions on 12.11.2008 to the Regional Joint Director of Education (Secondary) Kanpur Region, Kanpur for deciding the appeal by especially adverting to three points framed by the writ Court. He submits that neither of the three points have been considered by the appellate authority while passing the impugned appellate order dated 24.3.2009.