VANDANA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.K. Srivastava, learned counsel for the petitioner and Sri Ghanshyam Maurya, learned counsel for the respondent, Basic Shiksha Parishad.

(2.) The prayer made in this writ petition is for quashing of the order dated 26th October, 2009, Annexure No. 15 to the writ petition whereby the request of transfer of the petitioner has been refused by the Secretary, Basic Shiksha Parishad. A further relief has been claimed for declaring Rule 8 of U.P. Basic Education Teachers Posting Rules, 2008 as ultra vires the provisions of Article 15 (3) of the Constitution of India.

(3.) As a consequential relief it has also been prayed that the petitioner should be posted in the District of Maharajganj keeping in view the fact that petitioner is now married and living with her husband.