(1.) Heard Sri Navin Kumar Sharma, learned counsel for the petitioners, learned standing counsel for respondent No.1 and Sri Santosh Kumar, learned counsel for respondent Nos.2 and 3.
(2.) This writ petition has been filed praying for the following relief:
(3.) Learned counsel for the petitioners submits that the impugned policy decision of the State-Government for the transfer of Assistant Teachers in Basic Schools run by the U.P. Basic Education Board, is discriminatory inasmuch as a discrimination has been made between male assistant teachers and female assistant teachers in matters of transfer since five marks under Clause 8(4) of the Transfer Policy has been allotted to female teachers and they have been permitted to opt for transfer after one year of service while the same facility has not been extended to male assistant teachers.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN