GARIMA VASHISHTHA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel appearing for the petitioner and learned Standing Counsel appearing for the Respondents No. 1 and 2 as well as Smt. Archana Singh, learned counsel appearing for the Respondents No.3 and 4.

(2.) Petitioner through present writ petition has challenged the order dtd. 3/12/2022 passed by the District Basic Education Officer, Budaun, whereby appointment of the petitioner on the post of Assistant Teacher in Primary School Khiriya Rahlu, Block Jagat, District Budaun has been cancelled with effect from the date of her initial appointment.

(3.) Facts of the case, in brief, are that Secretary, Examination Regulatory Authority, U.P. Pyrayagraj published an advertisement thereby applications were invited from the eligible candidates for Assistant Teacher Recruitment Examination, 2019. The aforesaid examination was conducted for making appointments on 69,000 posts of Assistant Teacher in primary schools run by U.P. Basic Education Board, Prayagraj.