VIJAY LAXMI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) As agreed and requested by learned counsel for the parties this writ petition has been heard and is being decided finally under the Rules of this Court at this stage.

(2.) Heard Sri Puskar Kushwaha, learned counsel for the petitioner, Sri M.C. Chaturvedi, learned Chief Standing Counsel for respondents No. 1 to 4 and Sri B.P. Singh, learned counsel for respondent No. 5.

(3.) This writ petition is directed against the order dated 29.11.2007 passed by the Regional Assistant Director of Education (Basic), Varanasi/Vindhyachal Mandal stating that as per the Director of Education (Basic) letter dated 29.11.2007 all the transfers/amendments made by Sri Rakesh Singh, the then District Basic Education Officer, Mirzapur after 26.11.2007 shall stand cancelled.