INDIRA GANDHI UCHCHATAR MADHYAMIK VIDYALAYA AND ANOTHER; VISHNU SHANKER SINGH Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard Sri Anil Yadav, learned counsel for the petitioners in Writ-A No.37501 of 2011 and Writ-A No.20659 of 2012, learned Standing Counsel for the State-respondents, Sri Ved Vyash Mishra, learned counsel for Sampurnanand Sanskrit University, Varanasi, respondent no.5, Sri A.K. Yadav, learned counsel for U.P. Secondary Education Services Selection Board, Allahabad, respondent no.2, Sri K. Shahi, learned counsel for Vishnu Shankar Singh, respondent no.4 and also heard Sri K. Shahi, learned counsel for the petitioners in Writ-A No. 3597 of 2015, the learned standing counsel for respondent nos. 1, 2 and 3 and Sri Ved Vyash Mishra, learned counsel for respondent no.4.

(2.) Writ Petition no.37501 of 2011 has been filed by the committee of management challenging the order dated 10/14.5.2011 passed by the U.P. Secondary Education Services Selection Board, Allahabad, whereby the decision of the Committee of Management terminating the services of Sri Vishnu Shankar Singh, respondent no.4, assistant teacher was not approved observing that all the six charges levelled against the respondent no.4 are general in nature.

(3.) Writ Petition No.20659 of 2012 has been filed by the Committee of Management challenging the order dated 8.6.2011 passed by the District Inspector of Schools, Gorakhpur for single operation on account of failure of the Committee of Management to submit pay bill of Sri Vishnu Shankar Singh in compliance to the aforesaid order dated 14.5.2011 passed by U.P. Secondary Education Services Selection Board, Allahabad. The petitioner has also sought relief in the nature of mandamus directing the State-respondents to stop payment of salary of respondent no.6, namely, Sri Vishnu Shankar Singh and the recovery of the illegal payments obtained by him by way of salary of the post of assistant teacher in L.T. Grade in the institution in question. A prayer for inquiry against illegal and forged appointment of respondent no.6 has also been made.