- (1.) Heard Sri Vinod Shankar Tripathi, learned counsel for the petitioner and Sri Sanjay Kumar Singh, learned counsel for the respondent nos. 3 and 4.
(2.) Cancellation of appointment of the Petitioner Assistant Teacher for appointment obtained by her on the basis of forged and fabricated T.E.T. marksheet/certificate, is the controversy involved in the present writ petition.
(3.) On 02.12.2019, this Court passed the following order:- "Case called out. Sri Anil Kumar Pandey, learned standing counsel has filed a counter affidavit dated 2.12.2019 on behalf of the respondent no. 5 which is taken on record. In paragraph 4 of the counter affidavit, the respondent no. 5 has stated as under:- "That the petitioner has appeared in TET Examination 2014 with Roll No. 0510201832 and the same was produced before the counseling members and got an appointment as Assistant Teacher in the aforesaid college thereafter after examining by the District Basic Education Officer, Kannauj to the aforesaid certificate of the petitioner on the uploaded website of result of U.P.T.E.T. Examination 2014. The aforesaid certificate submitted by the petitioner was found forged as such vide letter dated 23.10.2019 the services of the petitioner - Smt. Reena Devi as Assistant Teacher has been terminated under the Government order issued by the Government. It is further stated that after scrutinizing the Roll No. 0510201832 in the available records, on the aforesaid Roll number the name was shown as Km. Anita daughter of Sri Krishna is mentioned and Km. Anita has not found qualifying marks which is shown in OBC category and she has also obtained only 82 marks out of 150 as such the marks is very low and which is shown in the list which was uploaded on the website of T.E.T. Examination 2014, as unsuccess. The photo copy of the uploaded the select list of U.P.T.E.T. Examination 2014 is being filed as Annexure No. C.A.-1 to this affidavit. As such on the basis of the aforesaid facts no certificate has been issued under under the provisions of Government Order issued by the Government in this regard. Hence the present writ petition filed by the petitioner is not maintainable." Two days time is granted to the learned counsel for the petitioner to file a rejoinder affidavit. Since none has appeared on behalf of the petitioner even in the revised call, therefore, learned standing counsel is directed to communicate this order in writing to the learned counsel for the petitioner within 24 hours. Put up this matter on 5.12.2019 in the additional cause list." ;