KAMLESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vikas Upadhyay, learned counsel for the petitioner, learned Standing Counsel for State of U.P. and Sri H.N. Singh, learned Senior Advocate assisted by Sri Manoj Kumar Singh, learned counsel for respondents - 6, 7 and 8.

(2.) This writ petition under Article 226 of Constitution of India has been filed by the sole petitioner Kamlesh with a prayer to issue a writ of quo warranto restraining respondents 6 and 7 i.e. Prem Shankar Rai and Sunil Kumar Tiwari, respectively, from working as Assistant Teacher in Jangali Baba Uchchatter Madhyamic Vidya Mandir, Kathaura, District Ballia (hereinafter referred to as 'the School') and also to restrain respondent 8 i.e. Rajesh Kumar Prajapati from working as Clerk in the School. A further writ of mandamus has been prayed for commanding respondents-authorities to conduct a fair and impartial inquiry in respect of alleged appointments including Office-bearers of Committee of Management and guilty Officers/officials who proceeded against law for appointments and misappropriation of public money.

(3.) Facts, in brief, giving rise to present writ petition, as borne out from record, are as under.