RAJ KISHORI KUSHWAHA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. C.B. Yadav, learned Senior Counsel for the petitioner and Ms. Chhaya Gupta, learned counsel for the respondents no.2 to 5 and learned Standing Counsel for the State-respondents.

(2.) By means of this writ petition, the petitioner has made the following prayer:-

(3.) Brief facts of the case are that the Zila Pachayat Kanya Uchchatar Madhyamik Vidyalaya situated at Mauaima, Allahabad is a recognized institution under the Provision of Uttar Pradesh Basic Education Act, 1972 (U.P. Act No.34/17) and U.P. Basic Education (Teacher) Service Rules, 1981. The petitioner was appointed as an Assistant Teacher in pursuance of