Devi Prasad Singh, J. - (1.) HEARD Mr. Rakesh Srivastava, learned Counsel for the petitioner and learned Counsel for the respondents.
(2.) IN pursuance to the order passed by this Court, the petitioner Kumari Udita along with his father Mr. Ugrasen Prasad is present in person. Present writ petition has been filed for issuance of a writ in the nature of certiorari quashing the oral order dated 8.12.2009 of Sister Tutor Incharge, Basic Health Worker (Female), Training Centre, Sultanpur, by which the petitioner has been removed from the training of Basic Health Worker (Female) on the ground that the mark -sheet furnished by the petitioner was forged one. After removal from training, the petitioner has approached this Court under Article of the Constitution of India.
(3.) A counter affidavit has been filed by Mr. A.R. Verma on behalf of the opposite party No. 5. Learned Standing Counsel has also filed counter affidavit on 6.3.2010 in the office.;