HANUMAN PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Chief Standing Counsel for the opposite parties. Since both these writ petitions are interrelated, therefore, they were heard together and are being disposed of by a common judgment.

(2.) The petitioner Hanuman Prasad Singh was appointed on the post of untrained Assistant Teacher by the Education Superintendent, Sultanpur vide order dated 5.12.1965 and was posted in Primary School Ballua, Development Block Akhand Nagar District Sultanpur. In pursuance of the aforementioned appointment letter he joined his duty as such on 6.12.1965 and since then he was continuously working and discharging his duties on the aforesaid post. During continuance of his service on 27.7.1974 he was placed under suspension but no enquiry was conducted for long time, therefore, he challenged the said suspension order in Writ Petition No. 1849 (S/S) of 1998 and this Court by an interim order dated 2.5.1998 directed as under:

(3.) In compliance of the said interim order of this Court the petitioner was reinstated in service w.e.f. 5.5.1998. Thereafter the petitioner continued in service till he attained the age of superannuation but no enquiry was ever conducted against him nor he was inflicted any punishment, therefore, the writ petition No. 1849 (S/S) of 1998 has rendered infructuous and accordingly the same is liable to be dismissed as infructuous.