RISHIKESH LAL SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is a peon in an Intermediate College. He has preferred this writ petition for issuance of writ of certiorari for quashing the order dated 28.7.1998 passed by the District Inspectors of Schools, Kushi Nagar and the order dated 5.7.1994 passed by the respondent no.4, Principal of the College.

(2.) A brief reference of the factual aspect would suffice.

(3.) The petitioner was appointed as a class IV employee in November 1982 in an Intermediate College, Vedupar, Tarya Sujan,, Disrict Kushi Nagar (for short the College). It is stated that a show cause notice was issued to him on 4.7.1992 by the Principal. The allegations in the show cause notice was that he remained absent without leave. It is stated that no charge sheet was issued to the petitioner and he was restrained from signing the attendance register. His salary was also withheld. Therefore, having no other option left, he preferred a writ petition (bearing no. 473 of 1996) in this Court. On 20.1.1997, this Court disposed of the said writ petition with a liberty to the petitioner to make a representation in regard to his grievances before the District Inspector of Schools. A direction was issued upon District Inspector of Schools to consider the cause in accordance with law.