RAJENDRA PRASAD PAL Vs. STATE OF U. P.
LAWS(ALL)-2019-4-296
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on April 09,2019

Rajendra Prasad Pal Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Rajesh Singh Chauhan, J. - (1.) In both the aforesaid writ petitions, the order under challenge is 5.7.2016 passed by the Additional Director of Basic Education, Allahabad, Uttar Pradesh.
(2.) In the first writ petition, which is Writ Petition No. 17715 (S/S) of 2016, there are two petitioners, namely, Rajendra Prasad Pal, who is working as Assistant Teacher in Nav Jyoti Purva Madhyamik Vidyalaya, Surendra Nagar, Hajpura, Faizabad (now Ambedkar Nagar) (hereinafter referred to as "Institution") and the second petitioner, namely, Krishna Kumar Upadhyay is working in the Institution as Assistant Clerk.
(3.) By means of the impugned order dated 5.7.2016, appointment of the petitioners has been refused to be recognized and the salary paid to the petitioners during service period has been directed to be recovered from the petitioners.;


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