DHARVENDRA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Prabhakar Awasthi, learned Counsel assisted by Mr. Rohit Upadhyay, learned counsel for the petitioner, Mr. Anoop Trivedi, learned Additional Advocate General assisted by Mr. Hare Ram, learned counsel for the State-respondents and Mr. Bhanu Pratap Singh Kachhawah, learned counsel for the respondent-BSA.

(2.) The instant writ petition has been filed with the prayer to quash the impugned order dtd. 28/5/2025 passed by respondent no.2 - District Basic Education Officer, Etah, vide which, one increment of the petitioner has been stopped and he has been transferred from Upper Primary School, Kangarpur, Etah to Composite Institution, Nawar, in District Etah.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed on the post of Assistant Teacher and was posted at Junior Primary School, Milawali, Sheetalpur, District- Etah, through appointment letter dtd. 19/5/2007. There was no complaint against him as he continued to discharge his duties to the utmost satisfaction of the authorities concerned.