RINKU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by the State-respondents is not on record. For the purpose of the record, learned Standing Counsel has provided another copy of the counter affidavit which is taken on record.

(2.) We have heard Shri S.K. Singh Paliwal, learned counsel for the petitioner and learned Standing Counsel for the State respondent.

(3.) By means of this petition, prayer has been made to issue a writ of certiorari quashing the order dated 11.2.2011 passed by the Tehsildar, Tehsil Budhanpur, District Azamgarh by which the income certificate dated 13.7.2010 regarding annual income of the petitioner to the tune of Rs. 19,200.00 has been cancelled. Petitioner has prayed for writ of mandamus commanding the respondents not to give effect to the order dated 11.2.2011 passed by the Tehsildar, Tehsil Budhanpur, District Azamgarh and further permit the petitioner to continue on the post of Aganbari Karyakatri at Vaishpur Centre, Azamgarh.