PRAKASH PADIA,J. - (1.) The present petition has been filed for the following reliefs:- "a) Issue a writ, order or direction in the nature of certiorari quashing the order dated 7.2.2020 passed by Dr. Bhimrao Ambedkar University, Agra in so far as it pertains to the petitioner. b) Issue a writ, order or direction in the nature of certiorari quashing the order dated 18.06.2020 passed by the Zila Basic Shiksha Adhikari, Unnao. c) Issue a writ, order or direction of a suitable nature commanding the respondents to reinstate the petitioner in service and also make payment of salary as and when it comes due."
(2.) The contention of the counsel for the petitioner is that the petitioner had passed the B.Ed. examination in the session 2004-05 from Dr. Bhimrao Ambedkar University, Agra and joined the services on the basis of the said degree and was appointed on 11.08.2010 and since then she is working. It is alleged that on the directions given in PIL, this Court had directed that an investigation be conducted with regard to the alleged fake degrees. In pursuance to the said, an S.I.T. was constituted and several FIRs were also lodged. On the basis of the said S.I.T., a show cause notice was issued to the petitioner and now his services have been terminated by means of an order dated 18.06.2020 only on the ground that the mark-sheet and the degree issued is fake and void.
(3.) Counsel for the petitioner has drawn my attention to an order passed in Special Appeal arising out of an order of the learned Single Judge dated 29.4.2020 passed in Writ-A No. 190 of 2020, wherein a similar question was involved. The learned Single Judge in Writ-A No. 190 of 2020 repelled the challenge and dismissed the writ petition, against which the Special Appeal No. 240 of 2020 was filed. The said Special Appeal was heard and an interim order dated 31.7.2020 was passed, whereby the operation and effect of the order of learned Single Judge was stayed. Similar order has also been passed in Special Appeal Defective No. 401 of 2020.;