ARCHANA TALIYAN Vs. STATE OF U. P.

JUDGEMENT

(1.) In present bunch of writ petitions an issue with regard to interpretation of Clause 12, sub-clause (4) of transfer policy dtd. 2/6/2023 is involved. It is well settled that a transfer policy is only an administrative policy without any back up of statutory provisions.

(2.) Petitioners before this Court are Assistant Teachers in different Primary Schools at different districts of State of U.P. run by Board of Basic Education, Uttar Pradesh. They claimed that their respective spouses are working in Delhi Police, which is under the supervision of Ministry of Home Affairs, Union of India and their services would fall within the terminology "regular employees working under service of Union of India", as referred in above transfer policy for purpose of granting weightage marks for consideration of their respective applications for inter-district transfer.

(3.) The claim of petitioners for inter-district transfer was rejected and petitioners were not granted any weightage marks on basis that services with Delhi Police would not fall within the service of Union of India.