RINA UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioners are Assistant Teacher working in Primary Institutions established by the Basic Shiksha Department of the State of Uttar Pradesh. They were transferred on their request on the basis of disclosure made in the online application form regarding their cadre. It later transpired that such disclosure was incorrect and therefore, the transfer previously made on their request has been set aside. Aggrieved by such action and the consequential relieving and direction to join their earlier place of posting the petitioners are before this Court.