DURGA PRASAD CHATURVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and Shri K. Shahi, Advocate is present for the Respondents.

(2.) Petitioner before this Court seeks quashing of the order of the Joint Director, Basic Education, Vth Region Varanasi dated 25.6.1999 where under the request made by the Petitioner for grant of exemption from training, has been rejected. The Petitioner further seeks a writ of mandamus declaring the order dated 11.5.2006 as inoperative whereby the Secretary, Basic Shiksha Parishad, Allahabad has refused to count the period between 1.10.1974 to 30.6.1998, as period spent on duty by the Petitioner for payment of salary and other purposes.

(3.) Repeated petitions have been filed before this Court by the Petitioner. However, the undisputed facts as emerge from the records of the present writ petition are: The Petitioner before this Court was initially appointed as Assistant Teacher in Parishadi Vidyalaya on 6.12.1962 as untrained Teacher. He was afforded an opportunity to obtain training in terms of the Government Order applicable vide letter of the Deputy Director dated 17.8.1969. He did not avail this opportunity. He was thereafter afforded another opportunity to obtain training which he again failed to take benefit of.