LAWS(ALL)-2012-11-90

UMA PANDEY Vs. STATE OF U.P.

Decided On November 29, 2012
Uma Pandey Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) In both these writ petitions grievance of the petitioners is to the effect that transfer and posting has not at all been carried out in open and transparent manner and the institutions have been allotted arbitrarily and in view of this transfer/posting order dated 06.10.2012 be quashed and respondents-authority be directed to conduct open counselling for posting of petitioners and others in consonance with the provision as contained under U.P. Basic Education (Teachers) (Posting) Rules 2008 and as per amended Rules 2010.

(2.) Brief background of the case as is reflected that petitioners have been performing and discharging their duties as Assistant Teachers/Headmaster in the institutions run and managed by the Basic Education Board U.P. at Allahabad constituted under the provisions of U.P. Basic Education Act, 1972 and have been serving in District other than Allahabad. Service conditions of petitioners are governed by statutory rules known as U.P. Basic Education (Teachers Service) Rules 1981. Therein in the said Rules amendment has been introduced known as U.P. Basic Education (Teachers Service) (13th Amendment) Rules 1981, wherein provision has been incorporated for providing another district transfer i.e from one district to another and as per the same each and every incumbent was obliged to move on line application and thereafter on the basis of application so moved transfer was to be considered strictly as per the parameter of the aforesaid Rules as has been provided for.

(3.) This much is also clear that incumbents who would be transferred would be accorded placement at the bottom of the list of the teachers of corresponding class or category in the aforesaid district. Each one of the petitioner who have been working in their respective district and as they fulfilled parameter as provided for applied for consideration of their transfer under U.P. Basic Education (Teachers Service) (13th Amendment) Rules 1981 and thereafter list of incumbents who have been transferred has been published on 14.08.2012 effectuating transfer by Secretary Basic Shiksha Parishad, U.P. at Allahabad. As far as petitioners are concerned they have requested for being transferred to district Allahabad by giving their option and their option has been accepted and they have been transferred to District Allahabad.