A.K.YOG, J. - (1.) HEARD the above learned counsel for the parties.
(2.) NOTICE given prior to filing of the writ petition as contemplated under Rules of Court and as is evident from the order sheet, time granted by Court, but no counter -affidavit has come forth on behalf of respondent Nos. 1 and 2 (Viz., District Inspector of Schools, Kannauj/Farrukhabad and Accounts Officer, Office of District Inspector of Schools, Kannauj/Farrukhabad) who are supposed to bring on record all necessary facts faithfully being Government Officers, supposed to assist the Court dispassionately as expected to have no personal interest or axe to grind and lastly because they are presumed to have possession of all the original record relevant to the case. It is high time when Court must (both High Court and Supreme Court) give a fresh look to this problem and erring officials must be brought to book and bear the desired punishment both in service and personally to indemnify harass otherwise for deliberate negligence or incompetency for any reason whatsoever.
(3.) WE are informed that every such Government employee has some influential political leader or person in power (irrespective of party) behind his back to shield him and hence it is practically not possible to punish him.;