MANOJ KUMAR KATIYAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Standing Counsel appearing for the Respondent No. 1 as well as Mr. Ajeet Singh, learned counsel appearing for the Respondents No. 2 and 3.

(2.) Petitioner through this writ petition has challenged the order dtd. 26/12/2014 passed by the District Basic Education Officer, Kanpur Dehat whereby petitioner has been dismissed from service on the ground that he has been convicted in Session Trial No. 531 of 2009 (State Vs. Manoj Katiyar and Anr. ) arising out of Case Crime No. 314 of 2009. Petitioner through this writ petition has also challenged the order dtd. 18/4/2023 whereby representation of the petitioner for his reinstatement in service has been rejected.

(3.) Facts of the case, in brief, are that the petitioner was initially appointed on the post of Assistant Teacher in Primary School Saray, Block Amraudha, District Kanpur Dehat on 22/11/1999. Thereafter petitioner was promoted to the post of Assistant Teacher in Uchcha Prathmik Vidyalay, Rasoolpur, Block Rasoolabad, District Kanpur Dehat on 22/1/2007.