Sudhir Agarwal, J. - (1.) Heard Sri R.K. Ojha, learned Senior Counsel, assisted by Sri Shivendu Ojha, Advocate, for petitioner; and, learned Standing Counsel and Sri I.R. Singh, Advocate, for respondents.
(2.) This writ petition under Article 226 of Constitution has been filed by sole petitioner, Rakesh Kumar Dube, assailing order dated 14.05.2003 passed by District Basic Education Officer, Fatehpur (hereinafter referred to as "DBEO") holding that petitioner lacks requisite training qualification and B.Ed. Certificate submitted by him is forged and B.P.Ed. Certificate of Amrawati (Maharashtra) is not recognised, his appointment on the post of Assistant Teacher is illegal and, therefore, proposal for his appointment is being rejected. Petitioner has further sought a mandamus commanding DBEO to make payment of arrears of salary from February, 2002 along with interest.
(3.) Facts in brief, giving rise to present dispute are as under.;