DINESH SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) These bunch of writ petitions involve common questions of law and fact and are thus being decided by a common order. The facts of Writ (A) No.9410 of 2022 (Dinesh Singh Vs. State of U.P. and others) is being considered for deciding the controversy involved.

(2.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri O. P. S. Rathore, learned counsel for the petitioner, learned Standing Counsel for the State Respondents and Smt. Archana Singh, learned counsel for the Respondent No.2.

(3.) The challenge in this writ petition is to an order dtd. 25/6/2022 passed by the Secretary, Board of Basic Education, U.P., Allahabad, whereby the petitioner has been asked to submit an affidavit declaring therein that he will not claim for his seniority of service in future. A further prayer in the nature of mandamus commanding the respondent to ensure the joining of the petitioner in the newly allotted district Meerut with his seniority from 17/9/2018 i.e. first date of joining as Assistant Teacher in district Aligarh has also been claimed.