Shailendra Kumar Yadav vs State Of U.P. And 3 Others
2016 Latest Caselaw 3669 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 29695 of 2016
 

 
Petitioner :- Shailendra Kumar Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Abhishek Srivastava
 
Counsel for Respondent :- C.S.C.,Shravan Kumar Panday
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents - 1 and 2 has been accepted by Chief Standing Counsel and on behalf of respondents -3 and 4 has been accepted by Sri Shravan Kumar Pandey.

Counsel for the respondents are granted one month time to file counter affidavit. Three weeks thereafter is allowed to the counsel for the petitioner for filing rejoinder affidavit.

List before appropriate Bench along with Writ A No. 68422 of 2015.

Counsel for the petitioner submits that petitioner was working as Siksha Mitra. The petitioner has also obtained BTC certificate during this period and he also passed Teacher Eligibility Test in the year 2013-14. The petitioner was absorbed on the post of Assistant Teacher on 14.8.2014 under the Government Order, but without any basis, the petitioner is being removed from service by the order of Basic Education Officer dated 29.5.2015.

Matter requires consideration.

Till next date of listing, operation of the order dated 29.5.2015 and Circular dated 23.6.2015 shall remain stayed.

Order Date :- 1.7.2016

Rahul /-