VINOD KUMAR UPADHYAYA Vs. STATE OF U P

JUDGEMENT

(1.) This petition is a classic example as to how the orders of the High Court are mis-interpreted and mis-utilized by the education authorities of the State of Uttar Pradesh for the purposes of violating the law with impurity and for conferring illegal monetary benefits on the chosen one. This Court is of the opinion that a stage has been reached where not only orders are to be issued for recovery of the loss which has been caused to the State Government because of such illegal acts of the education authorities in collusion of the management and the teacher concerned a First Information Report be also directed be lodged for preparing documents so as to defraud the exchequer.

(2.) Photo-copies of the order of the Deputy Director of Education dated 24.7.1997 and that of D.I.O.S. dated 8.6.2009 have been handed over to the Court by the counsel for the petitioner which are accepted on record.

(3.) Relevant facts as exist on the records are as follows.