- (1.) This petition under Article 226 of the Constitution has been filed by the petitioner for quashing of the order dated 19.9.2008 passed by the District Basic Education Officer, Aligarh/the respondent no. 2, whereby salary of the petitioner has been directed to be stopped till the conclusion of inquiry, which is said to be pending against the petitioner at the time when writ petition was filed.
(2.) A brief reference to the factual aspect would suffice;
(3.) It is stated that the petitioner's father Sri Pyare Lal was an assistant teacher in a primary school, namely, Mahdora Block Gonda, District Aligarh, run by the Board. He died in harness on 4.2.1978.;