PANKAJ MATHUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Shashi Kant Srivastava, learned counsel for respondent-B.S.A. as well as learned Standing Counsel for the State.

(2.) The present petition has been filed with the prayer to quash the impugned order dtd. 4/4/2025 passed by the District Basic Education Officer, Pilibhit vide which the appointment of the petitioner as Assistant Teacher stands cancelled.

(3.) Placing the facts of the case, learned counsel for the petitioner submits that the petitioner was appointed as Assistant Teacher, in accordance with law, pursuant to the selections as made in the Assistant Teacher Recruitment Examination, 2020. Accordingly, appointment letter dtd. 5/12/2020 was issued to the petitioner and he joined at Primary School Pagawan, Development Area Bilsanda, District- Pilibhit on 29/1/2021 on the post of Assistant Teacher. Since then, the petitioner has been discharging his duties with utmost honesty and integrity, there being no complaint whatsoever against him.