MANOJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the State, Mr. Ajay Kumar, learned Counsel for respondent Nos. 3 and 4 and perused the record. With the consent of the parties, this petition is being disposed of finally at this stage.

(2.) After completion of the B.T.C. training, the petitioner was issued appointment letter on 31.12.2005 by the Zila Basic Shiksha Adhikari, Faizabad (respondent No. 3) as Assistant Teacher in Primary School Govindpur, Development Block Bikapur, District Faizabad. Since then he was continuously working on the said post. The certificates submitted by him at the time of his appointment were verified by the competent authority and were found to be genuine. On 8.10.2007, all of sudden despite the prior verification of the documents of the petitioners, respondent No. 3 passed the impugned order terminating the services of the petitioners. Feeling aggrieved thereby the instant writ petition has been filed by the petitioner.

(3.) The case of the petitioner is that the petitioner appeared in B.Sc. second year examination but unfortunately he could not clear B.Sc. second year examination and was required to appear in the back paper of Zoology B.Sc. second year examination conducted by the University. The petitioner appeared in the back paper of Zoology in the year 1998 and he cleared the said paper and was declared pass by the University. After verification of the documents of the petitioner, on the behest of some other unknown person an information was sent by the University whereby the petitioner was shown to have failed in B.Sc. second year examination.