DIVYA GOSWAMI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri Arvind Kumar, Sri Navin Kumar Sharma, Sri H.C. Pandey, Sri S.K. Mishra, Sri S.P. Singh, Sri Aghonotri Kumar Tripathi, Sri Ranvijay Singh and other respective Advocates appearing for respective petitioners in this bunch of petition and Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Amit Verma, learned Standing Counsel for State, Sri J.K. Tiwari, Sri Sanjay Kumar Singh, Sri Pradeep Singh Senger, Sri Vikram Bahadur Singh, Sri S.K. Verma, Sri Sanjay Kumar, Sri Satish Chand Yadav, Sri Ashok Kumar Yadav, Sri R.P. Shukla, Sri Bhupendra Kumar Yadav, Sri Arun Mishra, Sri Sanjay Chaturvedi, Sri R.P. Singh, Sri Akhilesh Chand Srivastava, learned counsel for Basic Siksha Parishad and respective District Basic Education Officers.

(2.) This bunch of petitions raises question to the stand of the State Government and the U.P. Basic Education Board in denying registration of Assistant Teachers male and female working in various junior basic and Senior basic Schools run by Basic Siksha Parishad, qua their requests for inter district transfer.

(3.) The germane to the issue in lis lies in the Government order dated 2.12.2019, issued by the State Government laying down criteria for eligibility of Assistant Teachers for inter district transfer.