AKHILESH KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Seemant Singh, learned counsel for the per. Shivendra Kumar Singh, learned counsel for respondent no.2, Mr. Hari Narayan Singh, learned counsel for respondent no.3/BSA and learned Standing Counsel for the State-respondents.

(2.) The instant petition has been filed with the following prayers:-

(3.) Learned counsel for the petitioner submits that the impugned office notification repatriating the petitioner to his original school at Sitapur is per se illegal, for the reason that the government order dtd. 26/5/2003, on the basis of which the impugned office notification has been passed by the State Project Director, Uttar Pradesh Education for All Project Board, is not at all applicable to the employees of U.P. Basic Education Board.