JUDGEMENT
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(1.) BRIEF facts of the case are that the petitioner was Assistant Teacher in Bal vidya Mandir Junior High School Maudha, District ghazipur. His services were terminated vide order dated 28-12-1998 on a complaint made by the parent of a student of class 6th upon whom a pressure was created by the petitioner to come and take tuition. , He went to the house of the student and persuaded the parent to send the student Vinod Kumar gupta for tuition in the school where he committed sodomy.
(2.) AGGRIEVED by his order of termination the petitioner has come up in this writ petition.
(3.) THE petition was dismissed in default vide order dated 23-5-2003. The petitioner has moved his restoration/recall application for hearing of the petition on merits. Heard counsel for the parties and perused the record.;
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