PREETI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioners, learned Standing Counsel for respondent no.1 to 3, Ms. Dolly Dwivedi, Advocate holding brief of Ms. Archana Singh, learned counsel for respondent nos.4 and 5 and Sri Manish Dev, Advocate holding brief of Sri Ajay Kumar Sharma, learned counsel for respondent no.6.

(2.) The petitioners by means of the present writ petition have prayed for the following reliefs:-

(3.) The brief facts of the case are that petitioners were selected and appointed as Assistant Teacher in pursuance to the recruitment undertaken by the respondent-Board in the year 2017-18 for recruiting 69,000 Assistant Teachers. The petitioner no.1 was appointed on 1/11/2018 and posted at Prathmik Vidyalaya, Tapri Kalan, Development Block Balia Kheri, District Saharanpur while the petitioner no.2 was appointed on 8/2/2018 and posted at Prathmik Vidyalaya Nagla Bhatona, Development Block Jewar, District Gautam Budh Nagar.