JUDGEMENT
PRADEEP KUMAR SINGH BAGHEL, J. -
(1.) The petitioner was an Assistant Teacher in a Basic School run by Basic Education Board. He has preferred this writ petition for the following relief:"
a) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 6.5.2017 passed by Zila basic Siksha Adhikari, Allahabad (Annexure3 to the writ petition) and also quashed the part of the reinstatement order dated 21.7.2017 (Annexure7) to the writ petition.
b) Issue a writ order or direction in the nature of mandamus directing to the respondent no. 2 to decide the appeal of the petitioner dated 23.5.2017 (Annexure6) to the writ petition.
c)Issue the nature of mandamus directing to the respondent no. 4 to reinstatement to the petitioner with annual increment and pay the full salary of the petitioner."
(2.) The essential facts are that the petitioner was initially appointed on 28.12.2005 on the post of Assistant Teacher in Prathmik Vidyalay Khamaniya Vikas Khand Uruwa, District-Allahabad. His services are governed under the provisions of U.P. Basic Education (Teachers) Service Rules, 1981. He got his promotion on the post of Assistant Teacher in Senior Basic Schools in the pay scale of 930034800 (G.P. 4600) and was posted in Purva Madhyamik Vidyalay Kahli Vikas Khand, Bahariya, District-Allahabad.
(3.) On the basis of an inspection report submitted by Khand Siksha Adhikari, Bahariya, Allahabad, he was placed under suspension on 6.5.2017 on the ground of the negligence. It appears that he was subjected to the disciplinary proceedings, the disciplinary authority has appointed Khand Siksha Adhikari, Bahariya as an Inquiry Officer. The petitioner was given full opportunity. The Investigating Officer in his report dated 11.7.2017 found all the charges against the petitioner proved. The Zila Basic Shiksha Adhikari, respondent no. 4. vide order dated 21.7.2017 imposed punishment upon the petitioner, whereby one annual increment was withheld and a warning was issued to him. A copy of his letter dated 21.7.2017 is on the record (Annexure7).;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.