- (1.) This petition was filed with the allegation that a huge amount of General Provident Fund (GPF) has been withdrawn/not deposited in the accounts and has been utilized for payment of salary to the illegally appointed teachers in recognized and aided Intermediate Colleges in district Ballia.
(2.) Having regard to the seriousness of the allegations made in the writ petition, orders were passed calling upon the district educational authorities as well as State Government to respond to the proceedings. On 13th May, 2010 the Chief Standing Counsel of the State of U.P. made a statement that certain disciplinary proceedings have been initiated and further that the embezzlement of the money from the GPF Account is not in dispute, only its quantification is required to be done. The Court was assured that if required first information report shall be lodged against all found guilty.
(3.) The matter was adjourned to 25th May, 2010. On the said date the Secretary, Secondary Education produced a copy of the first information report lodged against 83 persons in the matter of misappropriation of the GPF money of teachers and employees of district Ballia, the amount whereof was quantified to more than one crore rupees. The Chief Secretary was directed to bring on record the first information report and to inform the Court as to how this money shall be restored back in the accounts of the teachers and staff concerned. The Senior Superintendent of Police, Ballia was directed to submit the status of the investigation in terms of the first information report lodged.;