SHIV KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of present writ petition petitioner has challenged order dtd. 20/7/2023 passed by District Basic Education Officer, Deoria whereby petitioner's appointment on the post of Assistant Teacher in a Primary School was cancelled as after inquiry it was found that he got appointment on basis of forged educational documents.

(2.) It is not in dispute that petitioner was selected and appointed as Assistant Teacher in Primary School Harnahi Chakarwa Bahordas, District Deoria on 24/12/2005. Later on he was promoted as Headmaster on 15/12/2008. In the year 2015 on a complaint that petitioner got appointment on basis of forged educational documents, an inquiry was initiated and office of District Basic Education Officer, Deoria vide order dtd. 9/11/2015 verified the documents and found that there was no ambiguity and documents were forwarded for further verification. Said order in its entirety is reproduced hereinafter:

(3.) Sri Girijesh Tiwari, learned counsel for petitioner, submitted that even after above order whereby documents submitted by petitioner at the time of appointment were found genuine still proceedings were initiated and on basis of police investigation First Information Report was lodged against petitioner on 16/7/2022 wherein petitioner is on anticipatory bail and according to instructions investigation is still pending.