SUNIL KUMAR SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Srivastava, petitioner in person and learned Standing Counsel appearing for Respondents No.1 to 4 as well as Mr. Madan Lal Srivastava, learned counsel appearing for Respondent No.5.

(2.) Petitioner in his writ petition has stated that he has filed a complaint to District Basic Education Officer, Prayagraj wherein he has mentioned that one Mr. Arun Kumar Mishra has obtained appointment on the post of Assistant Teacher in Bal Kalyan Purv Madhyamik Vidyalaya, Buxi Khurd, Daraganj, Prayagraj on the basis of forged documents, therefore, inquiry may be conducted in the matter and the appointment of aforesaid Mr. Arun Kumar Mishra be cancelled.

(3.) Petitioner appearing in person has submitted that though cognizance of the aforesaid complaint lodged by the petitioner has been taken by the District Basic Education Officer, Prayagraj but till date the inquiry in the matter has not been completed, therefore it is in the interest of justice that a direction be issued by this Court for completion of the inquiry and consequential action over the complaint of the petitioner.