MAHENDRA SINGH BHOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to learned counsel for the petitioners, petitioners were the employees in Basic Education Board, Uttar Pradesh, which was created under Basic Education Act, 1972.

(2.) Learned counsel for the petitioners submits that petitioners were appointed on various dates details whereof are given in paragraph no.1 to 12 of the writ petition. Upon reorganization of the State, Legislature enacted Uttaranchal School Education Act, 2006 (for short, the Act). Sec. 58 of the Act provided that teachers and other employees of Basic Shiksha Parishad shall stand transferred to the State Government, or in other words, they become employees of State Government.

(3.) According to learned counsel for the petitioners, in terms of Sec. 58, a Government Order was issued on 24/6/2006 which provides that all employees, teaching or non teaching U.P. Basic Education Board, shall stand provincialized w.e.f. 22/4/2006.