- (1.) R. H. Zaidi, J. By means of this petition, petitioner challenges the validity of the order dated 7-9-1995, contained in annexure VI to the writ petition, passed by respondent No. 1 cancelling the order dated 6-9-1995, whereby the claim of the petitioner was upheld by the District Basic Education Officer after recording the findings that the papers which were produced by Mr. Samer Jeet Singh were forged and/am'.
(2.) BRIEF facts giving rise to the present petition are that petitioner was elected as Manager but subsequently Authorised Controller was appointed to look after the affairs of Baba Mangal Das. High School, Akauriya, Shankargarh, Allahabad, (hereafter referred as the institution ). Vide order dated 27-3- 1993 Authorised Controller was withdrawn by Deputy Director of Education and petitioner was recognised as Manager of the institution by respondent No. 1, for the reasons recorded, by his order dated 6 9-1995. It is stated that at the behest of respondent No. 2 respondent No. 1 has cancelled the order dated 6-9-1995 on 7-9-1995 behind the back of petitioner. Notices meant for respondent No. 1 have been received by learned standing counsel and notices meant for respondent No. 2 have been received by Shri Saxena, Advocate and on the request of the parties I have heard the present petition under Chapter XXII, Rule 2 of the High Court Rules, finally. I have heard learned counsel for the parties and carefully perused the record of the case.
(3.) THE contention of the learned counsel for the petitioner is that the impugned order has been passed without affording an opportunity ol being heard to the petitioner, without recording any reasons for passing the s a ruts and that respondent No. 1 had no jurisdiction to review his earlier order. On the other hand, learned counsel for the respondents contended that order dated 6-9-1995 was obtained by the petitioner under suspicious circumstances without disclosing the correct facts, consequently, the same was rightly recalled by the respondent No. 1 by the order dated 7-9-1995.;