JAGDISH PRASAD GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is an assistant teacher in a primary school. He has preferred this petition for the issuance of a writ of Certiorari to quash the order of suspension and the order of recovery dated 26.6.2008. By an amendment in the writ petition, he has also challenged the order dated 9.6.2009 passed by the Basic Education Officer, whereby a direction has been issued to recover the amount of Rs. 50,800/- after decision of the present writ petition and on the basis of no work and no pay, his salary has been withheld from the period of 26.6.2008 to 9.6.2009.

(2.) A brief reference to the factual aspect would suffice.

(3.) The petitioner was an assistant teacher in a primary school Gurehta. He was initially appointed in the year 1966. He was promoted to a Junior High School in the year 1986. While, he was working in Madhyamik Vidyalaya Afzalpur, Block Loni, District Ghaziabad, the petitioner was directed to supervise the construction work of a building and for the said purpose, he was transferred on temporary basis as an assistant teacher to Madhyamik Vidyalaya Amit Vihar, Block Loni, District Ghaziabad.