REENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Grijesh Tiwari, learned counsel for the petitioner, Mr. Shashi Prakash Singh, learned counsel for respondent nos.2 & 3 and learned Standing Counsel for the State. Dr. Shiv Bahadur Singh, learned counsel has assisted the Court on the legal issue.

(2.) The present writ petition has been filed inter-alia for the following reliefs:-

(3.) Placing brief facts of the case, learned counsel for the petitioner submits that the petitioner was selected and appointed as an Assistant Teacher in a primary school on 7/11/2015. Subsequently, on the basis of a complaint made by one Rampravesh Rajbhar, alleging that the petitioner had performed marriage with one Arvind Yadav, who already had a living wife, the impugned order has been passed relying upon the provisions of Rule 12 of the Uttar Pradesh Basic Education (Teachers Service) Rules, 1981 (hereinafter referred to as "the Rules, 1981"), which is arbitrary, illegal, and unreasonable.