SHAILENDRA SINGH PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a peculiar case where the petitioner, who was appointed as Shiksha Mitra in Arjunpur was sought to be transferred to Alipur on account of the alleged threat of the new Gram Pradhan. Sri Siddharth Khare contends that this transfer order was passed by the competent authority and on a resolution of the Gram Shiksha Samiti whereafter the petitioner Joined at Alipur and stayed there for the relevant period.

(2.) The said transfer order was rescinded and the petitioner has been repatriated to his original post of Shiksha Mitra at Arjunpur but the present Gram Pradhan is not permitting the petitioner to function and allow the release of his Honorarium.

(3.) Not only this when the petitioner represented the same, the services of the petitioner as Shiksha Mitra at Arjunpur have been dispensed with the approval of District Magistrate on the ground that the petitioner has absconded and absented from duty.