ARVIND KUMAR PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ravi Singh, learned counsel for the petitioner and Shri Sandeep Sharma, learned Standing Counsel appearing for the State- respondents.

(2.) The petitioner-Shri Arvind Kumar Pandey while holding the post of Joint Director of Education, Ayodhya Division, Ayodhya has filed the present petition under Article 226 of the Constitution of India seeking quashing of the order dtd. 15/4/2023 for placing him under suspension under Rule 4 of the Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999 (hereinafter referred to as "Rules, 1999") and instituting the disciplinary proceedings against him. The petitioner has also challenged the order dtd. 18/4/2023 whereby the charge of Joint Director of Education, Ayodhya Division, Ayodhya has been given as an additional charge to Shri Manoj Kumar Dwivedi, Divisional Joint Director, Kanpur.

(3.) The petitioner had allegedly in abuse and misuse of his power for extraneous consideration had regularized 122 teachers who were illegally appointed by the Committees of Management of several schools/colleges after 7/8/1993, and these teachers were drawing salary only on the strength of interim orders passed by this Court in respect of payment of salary to such teachers. The petitioner allegedly in criminal conspiracy with the Committees of Management of several schools/colleges for extraneous consideration and against the notification dtd. 22/3/2016 had regularized the services of the said 122 teachers.