MEENAKSHI MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) This Court has encountered with various instances where the Basic Education Officers while passing orders in departmental inquiry are not following relevant mandatory provisions of relevant Rules and present case is also a glaring example of same.

(2.) Instead of passing a strict order, this Court has requested Sri Ashok Mehta, Senior Advocate and Additional Advocate General and Sri Abhishek Srivastava, learned Standing Counsel for State to take instructions from Secretary, Basic Shiksha Parishad, U.P. Prayagraj to impart training to all Basic Education Officers so that such act may not be repeated and while passing orders under departmental inquiry, substantial compliance of relevant provisions may be complied with.

(3.) A prompt action has been taken and an order has been issued today by Secretary, Basic Shiksha Parishad, Prayagraj which is placed on record that an online training will be undertaken on 6thand 7thof this month. The order is reproduced hereinafter -: