RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties.
(2.) THE petitioner was working as Assistant Teacher in Gopal Balak Junior High School, Kankar Khera, Shobhapur, Meerut since 1.3.1996. The Zila Basic Shiksha Adhikari approved his appointment. He is aggrieved by the order of his dismissal dated 3.12.2001 passed by Committee of Management (respondent No. 2). The petitioner has the following educational qualifications: - Educational Qualification Year Examination Body Poorva Madhyma 1982 Sampoorna Nand Sanskrit Vishwavidyalaya, Vanarasi Uttar Madhyama 1984 do Shastri 1986 do B.Ed. (Shiksha Shastri) 1990 do On a general complaint made by some persons against the management of Gopal Balan Junior High School. Kankar Khera. Shobhapur, Meerut to the Governor and the Chief Minister, the Deputy Director of Education (Science), office of the Director of Education (Basic), U.P., Allahabad (respondent No. 4), conducted an enquiry. Pending enquiry the payment of salary to the Teachers of the School was stopped vide order dated 30.9.2000, aggrieved by the aforesaid order, the petitioner and some other Teachers along with him filed Writ Petition No. 4094 of 2001, Girish Thapar and others v. State of U.P. and others. A mandamus was granted by this Court on 5.2.2001 for payment of salary to the petitioners till further orders. In pursuance thereof the petitioner was paid salary till 31.12.2000.
(3.) THEREAFTER respondent No. 1 issued a show cause notice dated 30.3.2001 to the petitioner indicating that his certificates of educational qualifications are forged and very doubtful. An enquiry was conducted by the Zila Basic Shiksha Adhikari; Meerut (respondent No. 1) regarding educational qualifications through the Deputy Basic Shiksha Adhikari, Meerut who was the Enquiry Officer. The contents of notice dated 30.3.2001 is as under: -;