- (1.) The instant writ petition is listed under the heading of 'GROUP OF CASES LIKELY TO BE INFRUCTUOUS'.
(2.) List has been revised but no one appears on behalf of District Basic Shiksha Adhikari, Mirzapur- respondent no.2, even though the name of Shri Jay Ram Pandey is shown in the cause list for counsel for respondent nos.2, 3 and 4.
(3.) Firoz Ahmad is before this Court for quashing the impugned order dated 18.12.2010 passed by respondent no.2 by which the services of the petitioner has been suspended. He has also prayed for direction to the respondents to reinstate the petitioner with all consequential service benefits and pay salary.;