SAJID ALI Vs. STATE OF U.P.AND ORS.
LAWS(ALL)-2019-7-435
HIGH COURT OF ALLAHABAD
Decided on July 05,2019

SAJID ALI Appellant
VERSUS
State of U.P.And Ors. Respondents

JUDGEMENT

Saumitra Dayal Singh,J. - (1.) The present writ petition has been filed to challenge the order dated 26.12.2012 passed by the Director of Secondary Education, U.P.-respondent no.2, by which, the petitioner's representations have been rejected.
(2.) In short, the petitioner claims that he had been appointed as Assistant Teacher (Science) in C.T. Grade on 11.07.1977 at Sri Ram Janki Inter College, Girdharpur Kungai, Siddharth Nagar. Further, he claims to have been confirmed on 28.06.1978. Then, relevant to the dispute at hand, it is claimed that Basic Shiksha Adhikari vide his communication dated 31.01.1984 granted approval amongst others to the appointment of 17 teachers and 4 ministerial staff at the aforesaid institution. That approval order (a copy of which has been annexed as Annexure No.5 to the writ petition) appears to contain name of the present petitioner at Sl. No.2. However, upon manipulation made by certain persons another approval order of the same date was issued under the signatures of the same Basic Shiksha Adhikari i.e. Sri Basudev Yadav claiming approval to appointment of 21 teachers. Copy of that order has also been annexed as Annexure No.6 to the writ petition. The name of the petitioner is not found included in that list.
(3.) It is then the case of the petitioner that the second/manipulated list became subject matter of challenge in certain other litigation wherein an inspection and inquiry was conducted under the Director of Secondary Education on 31.05.1997. In the final decision taken thereon it was observed that by means of second/manipulated list, 5 such persons had been included therein who had not even attained the age of majority on the date 31.01.1984. Also, it was observed that in the course of inspection, the petitioner was found to be working at the aforesaid institution. His name is specifically mentioned in that report. Thus, it has been submitted that a clear case of manipulation was made out and the second list dated 31.01.1984 was a bogus document.;


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