MALTI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Babloo Pant, learned counsel for the petitioner and Sri Alok Singh, learned Standing Counsel for the State-Respondents.

(2.) This writ petition has been filed praying for the following reliefs :-

(3.) Briefly stated facts of the present case are that the petitioner obtained appointment as Assistant Teacher in an institution run by U.P. Basic Education Board, vide order of appointment issued by the District Basic Education Officer, Kaushambi. By order dated 14.08.2018, the appointment of the petitioner was cancelled on the ground that the petitioner had obtained public employment on the post of Assistant Teacher on the basis of forged T.E.T. Certificate/marksheet 2011. It appears that against the aforesaid order of cancellation of appointment dated 14.08.2018, the petitioner filed Writ A No. 5185 of 2019 (Malti Devi and another Vs. State of U.P. and others) in which an interim order dated 08.07.2019 was passed staying the effect and operation of the order dated 14.08.2018.