Govind Kumar Mishra vs Basic Shiksha Adhikari And 2 ...
2021 Latest Caselaw 8462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- WRIT - A No. - 4576 of 2021
 
Petitioner :- Govind Kumar Mishra
 
Respondent :- Basic Shiksha Adhikari And 2 Others
 
Counsel for Petitioner :- Amresh Kumar Tiwari
 
Counsel for Respondent :- Shyam Krishna Gupta
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard Sri Amresh Kumar Tiwari, learned counsel for the petitioner and Sri Shyam Krishna Gupta, learned counsel for the respondents.

Petitioner is before this Court assailing the impugned order dated 10.09.2020 passed by the respondent No.2 namely Block Education Officer, Block Lar District Deoria.

Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by this Court in Afaque Ahmad Vs. Basic Shiksha Adhikari Deoria And 2 Others (Writ-A No. 64 of 2021, dt. 9.2.2021) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

The above said argument of learned counsel for the petitioner is not being disputed by learned Standing Counsel as well as learned counsel for the third respondent.

The writ petition is accordingly allowed in terms of Afaque Ahmad (supra). The order dated 10.9.2020 is set aside and the matter is remanded back to the second respondent to decide it afresh within a period of six weeks from the date of production of a copy of this order before him but certainly after affording opportunity of hearing to all stakeholders in the matter.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Authority/Official shall verify the authenticity of such computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 22.7.2021

A.K.Srivastava