- (1.) The petitioner is Assistant Basic Education Officer and he has come up against the suspension order dated 20.11.2009 whereby he is being proceeded with for a disciplinary inquiry on a prima facie opinion that he was responsible for non-payment of salary to Smt. Vijai Laxmi Singh which has lowered the prestige of the Department as is evident from the background of the litigation in this case.
(2.) One Smt. Vijai Laxmi Singh was promoted as an Assistant Teacher in a Senior Primary School where she was working since 2007 but her salary were not released. This Court summoned the Director of Education (Basic) in person to explain as to why the petitioner has not been paid her salary for more than 2 years. The Secretary Basic Education Government of U.P. was also summoned and a counter-affidavit was filed in the writ petition by Shri Anoop Chandra Pandey copy whereof is Annexure-10 to the writ petition.
(3.) After the filing of the compliance affidavit the Secretary Basic Education, Government of U.P. on 14th November called upon the Director for holding an enquiry within a week as to who were the officials responsible for delay in payment to the teacher for almost two years. Consequent upon the said information having been tendered the Director Education (Basic) passed orders on 20.11.2009 suspending the petitioner which has been assailed in the present writ petition.;