REETA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vijay Gautam learned Senior Counsel assisted by Ms. Atipriya Gautam learned counsel for petitioner, learned State Counsel for respondents 1,2 and 4 and Mr. Anand Prakash Pandey learned counsel holding brief for Mr. Shyam Krishana learned counsel for respondents 3 and 5.

(2.) In view of the undisputed facts in the prevalent dispute, the petition is being adjudicated upon at the admission stage itself without calling for counter affidavit since only question of law is involved.

(3.) Petition has been filed assailing the order dtd. 15/6/2022 passed by respondent District Basic Education Officer dismissing petitioner from service on the ground of petitioner having submitted forged documents in order to procure employment with the department.