- (1.) HEARD Sri S.K. Tiwari, learned counsel for petitioner, learned State counsel on behalf of O.P. Nos. 1 to 5, Sri Sachin Srivastava, learned counsel appearing on behalf of O.P. No. 6 and perused the record.
(2.) WITH the consent of parties' counsel, writ petition is heard finally at the admission stage. Facts in brief of the present case are that petitioner who is working on the post of Assistant Teacher in the Inter College known as Kisan Inter College, Lakshamn Nagar, Sharwasti has filed the present writ petition challenging the impugned order dated 13.05.2011 (Anenxure No. 1) passed by O.P. No. 6 by which his services were terminated.
(3.) LEARNED counsel for petitioner submits that the impugned order has been passed without fixing any date, time and place for holding inquiry, as such no opportunity whatsoever has been provided to the petitioner prior to passing of the same, so the said order is illegal, arbitrary, violative of Article 14 of the Constitution of India as well as principles of natural justice. He further submits that the impugned order has been passed by O.P. No. 6 without application of his own mind only as per the instructions given by the District Inspector of School, Shrawasti, as such the same is ab initio void, liable to be set aside.;