LAWS(ALL)-2020-12-94

AKHILESH KUMAR UPADHYAY Vs. STATE OF U.P

Decided On December 08, 2020
Akhilesh Kumar Upadhyay Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) This writ petition is directed against an order dated 05.07.2017 passed by the Basic Shiksha Adhikari, Jaunpur, by which the Basic Shiksha Adhikari has refused to extend benefit of the Government Order dated 01.02.2000 to the petitioner, entitling him to salary of a trained teacher, upon completion of five years service.

(2.) Parties have exchanged affidavits.

(3.) Admit.