RAMESH CHANDRA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ashwani Kumar Yadav, learned counsel for the petitioner, learned Standing Counsel for the State-respondent and Shri Ram Prakash Shukla, learned counsel for respondent Nos. 2 to 4.

(2.) The challenge laid in this writ petition is to an order dated

(3.) 11.2022 passed by Basic Shiksha Adhikari, Bhadohirespondent No. 3 whereby the petitioner has been placed under suspension. 3. Learned counsel for the petitioner submits that petitioner is working as Incharge Head Master in Composite School Bhiriura, Block Gyanpur, District Bhadohi. The work and conduct of the petitioner has throughout remained satisfactory and there is no complaint whatsoever in his discharge of duties as Incharge Headmaster. The petitioner has received the impugned suspension order on his WhatsApp number and without giving any show cause notice or opportunity of hearing, he has been suspended. The allegations levelled against the petitioner is vague. Learned counsel for the petitioner submits that meantime a first information report dtd. 4/11/2022 being Case Crime No. 0213 of 2022, under Ss. 395A, 505 (2) IPC, Police Station Gyanpur, District Bhadohi has been lodged against the petitioner. Learned counsel for the petitioner submits that there is election of Teachers Association and due to political rivalry upon an oral complaint, the petitioner has been suspended by the impugned order.