ANUSUIYA SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned Standing Counsel appearing for the State respondents including the Examination Regulatory Authority, U.P., Prayagraj and Sri Suresh Kumar Maurya, learned counsel appearing for the District Basic Education Officer, Firozabad.

(2.) Since both the writ petitions are inter-connected and decision of Writ-A No. 8011 of 2020 is dependent on the decision of Writ-A No. 2941 of 2020, therefore they have been connected together and are being decided by the common judgement.

(3.) Petitioner through Writ-A No. 2941 of 2020 has challenged the orders dtd. 31/10/2019 and 22/1/2020 whereby petitioner's Special B.T.C. Training Certificate has been cancelled. Petitioner through Writ-A No. 8011 of 2020 has challenged the order dtd. 13/3/2020 passed by the District Basic Education Officer, Firozabad whereby petitioner's appointment has been declared to be void-ab-initio.