SUDHIR AGARWAL,J. - (1.) HEARD Sri Gulrej Khan, learned counsel for the petitioner and Sri K.S. Kushwaha, learned counsel for the respondents.
(2.) SINCE counter and rejoinder affidavits have been exchanged, as requested and agreed by learned counsel for the parties this writ petition has been heard finally and is being decided under the Rules of the Court at this stage. The petitioner is aggrieved by the order dated 29.07.1995 and 10.11.2006 (Annexures-4 and 1 to the writ petition respectively) whereby her appointment on the post of Assistant Teacher (Urdu) in Primary School has been cancelled on the ground that he did not possess the requisite training qualification and the certificate submitted by her along with her application form was found fabricated.
(3.) THE case of the petitioner is that she never submitted any training certificate and, therefore, the question of playing any fraud on her part does not arise.;