ZUHAIR ALAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Samarath Singh, learned counsel for the petitioner, Sri Purushottam Mani Tripathi, learned counsel for the respondent nos.4 and 5 and learned Standing Counsel for the State-respondent nos.1 to 3.

(2.) The present petition has been filed seeking the following relief:-

(3.) It is the case of the petitioner that he was appointed as an Assistant Teacher (Tahtaniya) in the institution named as Darul Uloom Faiz-E Mohammadi, Hathiagarh Laxmipur, District Maharajganj vide appointment letter dtd. 28/3/2004 issued by the Committee of Management of the Institution, the appointment of the petitioner was duly approved over the intimation by the competent authority. The petitioner sought leave at the behest of some family function which was going to be held in respect of marriage of his sister's daughter but the same has been denied by the then Principal which culminated into a dispute between the petitioner and the Principal of the Institution, thereafter from 12/11/2008, the petitioner has been mentioned in the attendance register as absent.