GARIMA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Tej Prakash Mishra, learned counsel for the petitioner, Mr. Ashish Kumar Nagvanshi, learned counsel for respondent nos.2 and 3 and learned Standing Counsel for the State respondents.

(2.) The writ petition has been filed challenging the order dtd. 6/8/2025 passed by respondent no. 2 District Basic Education Officer, Deoria, vide which, appointment of the petitioner on the post of Assistant Teacher has been cancelled. It is further prayed to direct the respondent no. 2 to permit the petitioner to join the service on the post of Assistant Teacher in Uchchtar Prathmik Vidyalaya, Bardiha Dalpat, Vikas Khand-Salempur, District-Deoria.

(3.) Placing the brief facts of the case, learned counsel for the petitioner submits that the petitioner was appointed on the post of Assistant Teacher on 27/7/2010 and she joined at Uchchatar Prathmik Vidhyalaya, Bardiha Dalpat, Vikas Khand- Salempur, District- Deoria. All her educational documents as well as other relevant documents were scrutinized by the concerned respondents, after her joining, and the petitioner continued to work as Assistant Teacher, there being no complaint against her till date. After nearly 15 years of service, it appears that the educational documents and other relevant documents of the petitioner were again verified. On the basis of some complaint and without giving any notice or an opportunity of hearing and following the due procedure as required under law, the order impugned has been passed cancelling the appointment of the petitioner, which is arbitrary, illegal and bad in the eyes of law. The other grounds have also been taken in the petition as regards the fact that the documents were verified after which the petitioner was allowed to continue for the last 15 years, therefore, there was no occasion of acting upon a complaint made by her relative in order to get the documents verified again and to pass the order impugned.