Prakash Padia, J. - (1.) Heard Sri Harishchandra Dubey, learned counsel for the petitioner, learned Standing Counsel on behalf of respondent nos.1 and 2 and Sri Prem Prakash Yadav, learned counsel for the respondent nos.3 and 4.
(2.) The petitioner has preferred the present writ petition with the prayer to quash the order dated 21.9.2015 passed by the District Basic Education Officer, Bijnor. By the aforesaid order, the District Basic Education Officer, Bijnor, granted initial approval in respect of the appointment of the respondent no.5/Monika Rani. Further prayer was made by the petitioner to issue a writ in the nature of mandamus commanding the respondents to conduct the enquiry regarding validity and genuineness of domicile certificate of respondent no.5 and terminate her services and take necessary action in the matter within stipulated time.
(3.) The facts in brief are that in the Gram Panchayat Juzhaila, Vikas Khand-Noorpur, District Bijnor, there is a junior high school namely Purva Madhyamik Vidyalaya Juzhaila, Vikas Khand-Noorpur, Bijnor. The institution in question run and controlled by Basic Education Board, Allahabad/respondent no.3. The petitioner is claiming himself Chairman of Gram Shiksha Samiti being the Gram Pradhan of Gram Panchayat. It is contended in paragraph 5 of the writ petition that respondent no.5 was appointed as Assistant Teacher vide letter of appointment dated 21.9.2015. In paragraph 6 of the writ petition it was contended that after having knowledge regarding the aforesaid appointment of the respondent no.5, the petitioner being the Pradhan of the Gram Panchayat made a complaint before the District Basic Education Officer as well as District Magistrate on 7.5.2018. The copy of the complaint is appended as annexure 2 to the writ petition.;