STATE OF UTTARAKHAND Vs. BEER SINGH BHANDARI

JUDGEMENT

(1.) THE respondent was appointed as a Junior Clerk on 21.10.1971 in the Basic Education Board. During the course of his employment with the aforesaid Board, he was promoted as Senior Clerk with effect from 01.08.2000.

(2.) THE Uttaranchal School Education Act, 2006 (hereinafter referred to as the 2006 Act) was notified on 22.04.2006. By the mandate of the 2006 Act, all employees of the Basic Education Board were transferred to the employment of the Education Department of the State Government. In this behalf, Section 58 of the 2006 Act is relevant and the same is accordingly being reproduced hereunder :-

(3.) THROUGH the instant Special Appeal, the State Government has assailed the order rendered by the learned Single Judge dated 23.12.2009 allowing Writ Petition (S/S) No. 270 of 2009.