NIDHI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. H.G.S. Parihar, learned Senior Counsel assisted by Mr. D.K. Mishra & Ms. Meenakshi Singh Parihar, learned counsel for the petitioner, Mr. Rajeev Singh Chauhan, learned counsel for the State and Mr. Nripendra Mishra, learned counsel for the respondent no.8.

(2.) Present petition has been filed assailing the order dtd. 16/7/2025 passed by the Director General, Basic Education U.P. and further the impugned order dtd. 6/8/2025 passed by the District Basic Education Officer, Maharajganj by means of which the appointment of the petitioner has been declared unlawful and further a direction has been made to the Committee of Management for cancelling the approval of the petitioner.

(3.) Contention of the learned counsel for the petitioner is that the petitioner was appointed as Headmistress in Junior High School, Siddharth Purva Madhyamik Vidyalaya, Pipra Rasoolpur, Maharajganj, which is a recognized Junior High School under the Uttar Pradesh Basic Education Act, 1972 (hereinafter referred to as 'the Act 1972'). Submission is that the petitioner kept on working to the full satisfaction of her superiors and her career throughout the service period is unblemished. He next added that on a fake complaint, the proceedings started and the services of the petitioner has been terminated, vide order dtd. 24/8/2024, which was challenged by the petitioner by instituting Writ-A No.14066 of 2024, Kumari Nidhi Singh Vs. State of U.P. and four others wherein following order was passed on 10/9/2024:-