(1.) Heard Sri Tanuj Shahi, learned Counsel appearing for the Petitioner, learned Standing Counsel appearing for the Respondents Nos.1 & 3 as well as learned Counsel appearing for the Respondents Nos.2, 4 & 5.
(2.) Petitioner has filed this Writ Petition challenging therein the Order, dtd. 31/3/2021 passed by the District Basic Education Officer, Etah whereby her resignation from the post of Assistant Teacher has been accepted.
(3.) Brief facts of the case are that Petitioner appeared in the selection for appointment on the posts of Assistant Teachers of Junior Basic Schools run by the U.P. Basic Education Board. Petitioner was selected and thereafter was issued an appointment order on 5/12/2020. Pursuant to appointment Order, dtd. 5/12/2020, Petitioner was allowed to join in the office of District Basic Education Officer, Etah and thereafter vide Order, dtd. 21/12/2020 she was directed to work on the post of Assistant Teacher in Junior Basic School Lalpur, Block Awagarh, District Etah.
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