RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THE petitioner was appointed as an Assistant Teacher on 1.7.1974 in Sri lal Bahadur Shastri Laghu Madhyamik Vidyalaya, Sarai Khas, Sadullah Nagar, Tahsil Utraula, District Balrampur (hereinafter referred to as the Institution). The Institution was accorded temporary recognition in Session 1974-75, which was confirmed on 3.12.1982. in the mean time the petitioner was promoted as Headmaster of the said Institution on 1.4.1976. It appears that there is a controversy regarding the fact that the petitioner resigned from service on 3.8.1985.
(3.) THE contention of the petitioner is that a resignation letter purported to be of the petitioner was forwarded by respondent No. 1 after he forged the signatures of the petitioner. It is submitted that it was falsely represented that the petitioner had resigned from service. It appears that the Basic Shiksha Adhikari declined to accept and approve the resignation letter of petitioner. It is stated that as the petitioner did not succumb to the pressure of illegal demand of gratification, respondent No. 1 thereafter got a resolution passed by the Management Committee for initiation proceedings against the petitioner for removing him from service. The Basic Shiksha Adhikari approved the resolution passed by the Committee of Management suspending the petitioner from service on 30.6.1985. Consequently the petitioner was suspended on 7.11.1985. Aggrieved the petitioner filed Civil Misc. Writ Petition No. 6263 of 1985 challenging the order of suspension as well as the resolution of the Committee of Management which were stayed by the High Court vide interim order dated 30.11.1985. It appears that a charge-sheet dated 1.6.1985 was also issued to the petitioner for certain irregularities alleged to have been committed by the petitioner.;