KIRAN LATA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate assisted by Sri Siddharth Khare, Sri H.N. Singh, Senior Advocate assisted by Sri Vineet Kumar Singh, Sri Radha Kant Ojha, Senior Advocate assisted by Sri Shivendu Ojha, Sri Prabhakar Awasthi and Smt. Arti Raje, learned counsel appearing for the petitioners/appellants. Sri M.C. Chaturvedi, Additional Advocate General assisted by Sri Rama Nand Pandey, Additional Chief Standing Counsel and Sri Rajiv Singh is appearing for the State Government, Sri Ashok Mehta, Senior Advocate assisted by Sri Gagan Mehta is appearing for the Agra University and Sri J.N. Maurya, learned counsel is appearing for the U.P. Education Board/Basic Shiksha Adhikari.

(2.) The batch of appeals have been filed to assail the judgment dated 29.04.2020 whereby bunch of writ petitions were decided.

(3.) The writ petitions were filed to challenge the order passed by the District Basic Education Officer by which the appointments of the petitioners/appellants on the post of Assistant Teacher were cancelled/terminated. It was alleged that appointments sought were based on fake or tampered mark-sheets/degrees of B.Ed. Examination, 2005.