Saral Srivastava, J. - (1.) We have heard Sri M.D. Singh Sekhar, learned Senior Counsel assisted by Sri S.K. Mishra, learned counsel for the petitioner, Dr. Rajeshwar Tripathi, learned Standing Counsel-II for the respondents and perused the record.
(2.) The petitioner has come up in the present writ petition challenging the order dated 27.06.2017 passed by the Additional Chief Secretary, Department of Education (Basic), State of Uttar Pradesh whereby he has been given punishment of removal from service.
(3.) The brief facts of the case are that the petitioner was Zila Basic Shiksha Adhikari, Basti. The petitioner while posted at Basti made appointments of 400 B.Ed. degree holders as Assistant Teacher in Basic Schools in District Gorakhpur and 121 B.Ed degree holders as Assistant Teacher in District Basti.;