VIRENDRA KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instructions passed on to the Court today, are kept on record.

(2.) Heard Mr. Mahendra Singh and Mr. Santosh Kumar Mishra, learned counsel for the petitioner, Mr. Ashish Kumar Nagvanshi, learned counsel for the respondent nos.2, 4&5 and Mr. Shailendra Singh, learned counsel for the State-respondent.

(3.) By means of the present writ petition, the petitioner has challenged the impugned order dtd. 20/11/2024 passed by respondent no.4, whereby initial appointment of the petitioner as an Assistant Teacher has been cancelled and a further prayer to direct the respondents to reinstate the petitioner and release the salary month to month as well as arrears of the salary.