SHASHANK SACHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a bunch of special appeals challenging a common judgment and order dtd. 23/5/2025 passed in a bunch of writ petitions.

(2.) We have taken up Special Appeal No. 192 of 2025 (Shashank Sachan v. State of U.P.) as the leading appeal which arises out of Writ-A No. 6157 of 2025 (Shashank Sachan v. State of U.P.). The writ petitions filed by all the appellants herein have been dismissed by the learned Single Judge.

(3.) Facts of the case in brief are that all the appellants-petitioners were working as Assistant Teachers in Basic Schools when applications were invited for being considered for deputation under the Samagra Siksha Project of the 'U.P. Education for All Project Board' which is a society totally funded by the Government, 60% funding is by the Government of India and 40% by the State of U.P. The appellants herein applied for the same. An online examination was held in which they were selected. They were accordingly posted on deputation on the post of District Coordinator (Community Mobilization). The task of these District Coordinators was to coordinate and monitor the teaching staff in a district. The District Basic Education officer of the concerned district happened to be the District Project Officer. One of the orders of deputation dtd. 19/3/2020 is annexed as Annexure No. 6 (page No. 59 of the paper book). The appellants were served an order of repatriation, in this case (Special Appeal No. 192 of 2025) the order is dtd. 1/7/2024 which has been issued by the Director, Rajya Pariyojana Nidheshalya. Consequential orders were passed and it is these orders which were put to challenge by means of the above referred writ petitions which have been decided on 23/5/2025. During pendency of the writ petitions, as informed, the relieving of the appellants-petitioners had been stayed.