LAL MANI Vs. STATE OF U. P.

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant, Lal Mani, against the judgment and order dtd. 25/8/2023, passed by the Single Judge in Writ-A No.10696 of 2023 (Jeet Lal Saroj Vs. The State of U.P. And 3 Others).

(2.) The appellant was the respondent in the writ petition filed before the learned Single Judge. He was appointed as 'Assistant Teacher' in 'Physical Education' on 5/10/2006 in L.T. Grade. He sought transfer to Saraswati Shiksha Sadan Intermediate College, Marron, Handia, District Prayagraj (herinafter referred to as 'Institution') and the same was allowed vide order dtd. 7/1/2016. The appellant consequently joined on 1/2/2016.

(3.) As against the case of appellant, the respondent/writ petitioner was appointed as Lecturer on substantive basis on 8/12/2010. His appointment was pursuant to the recruitment exercise undertaken by the U.P. Secondary Education Service Selection Board vide Advertisement No.1 of 2009. The respondent/writ petitioner actually joined on 4/1/2011 in a different institution. He too sought transfer, which was allowed on 28/6/2019 and he acutally joined on 4/7/2019.