RAKESH PRATAP PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant writ petition has been filed for quashing of the impugned order dated 29.09.2018 (annexure-1) passed by the District Basic Education Officer, Sultanpur and that order dated 13.05.2017 (Annexure-6) passed by the principal of the institution as well as order dated 05.05.2017 passed by the Manager of the institution after summoning the same.

(2.) Learned counsel appearing on behalf of the petitioner submitted that on earlier occasion the petitioner has filed Service Single No. 27196 of 2017 for quashing of the order dated 13.05.2017 passed by the principal of the institution, which is appended as Annexure-6 to the writ petition. The said writ petition was disposed of with direction to decide the representation which was pending before the B.S.A. as submitted by the learned counsel for the petitioner. The order of the earlier writ petition is appended as Annexure-2 to the writ petition.

(3.) Learned counsel appearing on behalf of the petitioner submitted that on the direction of the coordinate bench of this Court dated 23.11.2017 the B.S.A. has passed the impugned order dated 29.09.2018. Learned counsel submitted that the reasons assigned in the impugned order by the B.S.A. concerned is entirely contrary to the facts of the case and contrary to the Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and conditions of Service of Teachers) Rules, 1978.