Uttarakhand High Court
Unknown vs Hon'Ble Sudhanshu Dhulia on 22 May, 2014
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
WPSS No.364 of 2013 Hon'ble Sudhanshu Dhulia, J.
Mr. Pankaj Miglani, Advocate, present for the petitioner.
Mr. N.P. Shah, learned Standing Counsel, present for the State of Uttarakhand/respondent nos. 1 to 3.
In compliance of the order of this Court dated 01.04.2014, Mr. Vidya Shankar Chaturvedi, who is the District Education Officer, Haridwar who is also working in the capacity of Administrator in Jwalapur Inter College, Jwalapur, Haridwar to which the present matter pertains, is present in the Court today.
A statement which he has given before the Court is that the petitioner was regularly teaching in Jwalapur Inter College, though as a P.T.A. teacher, in 2010 yet he has yet produced a B.Ed. Certificate before the authorities on 29th September, 2010 which he has done as a regular student which is approximately two years course. It is not practically possible for the petitioner to do such a course and obtain such a certificate, since according to Mr. Vidya Shankar Chaturvedi, petitioner never sought permission from the Institute nor could he attend such classes in B.Ed. Course as the record clearly shows the petitioner to be regularly teaching in the Institute. Therefore, the certificate produced by the petitioner became suspicious.
List this matter after four weeks in daily cause list. Meanwhile, petitioner may file rejoinder affidavit.
Personal presence of Mr. Vidya Shankar Chaturvedi, District Education Officer, Haridwar is not required.
(Sudhanshu Dhulia, J.) 22.05.2014 ML