ARCHANA SAHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Avijit Saxena, learned counsel for the petitioner, Sri L.M. Singh, learned Standing Counsel appearing for the State-respondents and Sri Shrinath, learned counsel appearing on behalf of respondent nos.2 and 3.

(2.) The present petition has been filed seeking to assail the order dtd. 9/4/2025 passed by respondent no.3, District Basic Eduction Officer, Bhadohi, in terms of which one increment of the petitioner has been withheld with cumulative effect, and the petitioner has also been transferred from the place of her posting in Primary School, Bhawapur, Block Deegh, District Bhadohi.

(3.) The petitioner claims to have made a representation against the aforesaid order before the respondent no.3.