Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a Headmistress in a Primary School run by the Uttar Pradesh Board of Basic Education (Board). She has instituted this writ petition challenging the order passed by the District Basic Education Officer, Chitrakoot, the second respondent, dated 12th July, 2017, whereby her salary has been stopped by him.
(2.) The essential facts of the case are that the petitioner is a Headmistress in Primary School Rajapur-3 in District Chitrakoot (School). The school is run and conducted by the Board. The fourth respondent is also working as a Cook in the school. It appears that the fourth respondent moved an application before the second respondent which was endorsed by the third respondent, who is District President of Bhartiya Janta Party, Chitrakoot, complaining against the petitioner regarding her misbehaviour vis-a-vis the fourth respondent. On the said application, promptly within a week from the date of said application, the District Basic Education Officer passed the impugned order dated 12th July, 2017 stopping the salary of the petitioner and calling her explanation. In the impugned order, the second respondent has referred the complaint of the third respondent. Feeling aggrieved by the said order, the petitioner has preferred this writ petition.
(3.) It is stated in the writ petition that the fourth respondent has made a false complaint against the petitioner and her husband, who is a teacher in another institution, namely, Purva Madhyamik Vidyalaya, Bihrawan, Pahari, whereas he was on duty in the said institution on the date of occurrence of the alleged incident. On the said complaint the District President of a political party has made endorsement and in fact, on his direction the impugned order came to be passed by the District Basic Education Officer in an arbitrary and illegal manner. It is averred in the writ petition that due to the political pressure the second respondent has passed the impugned order.;