JAI PRAKASH DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.N. Yadav, learned counsel for the petitioner at length and perused the record.

(2.) This writ petition is directed against the order dated 21.10.2011 passed by Director, Social Welfare Department, Government of U.P. observing that appointment of petitioner is founded on forged and fictitious documents and, therefore, his appointment is void and illegal.

(3.) Learned counsel for the petitioner submitted that by letter of appointment dated 11.06.1984 the Manager of Harijan Primary Pathshala Bhedkul, Sultanpur, District Mau (hereinafter referred to as the "School") appointed petitioner as Assistant Teacher w.e.f. 11.06.1984 and pursuant thereto petitioner joined on 12.06.1984. An inquiry was also conducted whereafter petitioner's appointment was not found forged and fictitious, hence entire finding recorded against petitioner is incorrect.