Rajesh Singh Chauhan, J. - (1.) Sri Ravi Singh, learned counsel for the petitioner has filed a rejoinder affidavit, the same is taken on record.
(2.) Heard Sri Ravi Singh, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Ajay Kumar for opposite party no. 3.
(3.) By means of this petition the petitioner has impeached the validity of office order dated 12.3.2019 passed by the District Basic Education Officer, Shrawasti, the Appointing Authority, whereby the services of the petitioner has been terminated. The reasons, so indicated in the termination order is to the effect that the petitioner has committed forgery while producing the certificate of T.E.T.-2011 wherein he has disclosed that he has qualified the T.E.T.-2011 by securing 94 marks, however, after on-line verification being carried out the fact emerged that the petitioner has obtained only 54 marks, resultant thereof he was fail.;