BALBEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing counsel appearing for the State-respondents, Sri A. M. Tripathi, learned counsel appearing for the respondent no. 2 and Sri Ajay Kumar, learned counsel appearing for the respondent no. 5.

(2.) By means of the present petition, the petitioners have prayed for the following reliefs:-

(3.) The case set forth by the petitioners is that a notification had been issued on 21. 06. 2019 for the appointment of Coordinator (Sah Samanvayak) at the Block and City Level in pursuance to the Government order dated 02. 02. 2011. Copy of the said notification is annexure 1 to the writ petition. The said notification provided for a written examination and interview. The petitioners, who are either working as Assistant Teacher or Headmasters appeared for the said selection in pursuance to the said notification. After the petitioners were declared successful, an order dated 01. 08. 2019, a copy of which is annexure 2 to the writ petition was issued by which the petitioners along with several others were appointed on deputation basis in pursuance to the Government order dated 02. 02. 2011 and the selection that had been taken place in pursuance to the notification dated 21. 06. 2019 and after approval by the District Magistrate, for educational assistance on temporary basis. The order of selection provided that the said selection had been made for a period of three years. It is claimed that subsequent thereto through the Government order dated 22. 10. 2019, a copy of which is annexure 3 to the petition, a decision has been taken that most of the Assistant Block Resource Co-coordinator (hereinafter referred to as "A. B. R. C") were not functioning properly and a severe deficiency had been found in the working and at the same time quality education was also found to be suffering and thus it was decided to send back the A. B. R. C and the Co-coordinators to their respective institution for the purpose of carry out educational work. In pursuance thereof, another order dated 25. 10. 2019 has been passed by the District Basic Education Officer, Ayodhya, a copy of which is Annexure-4 to the petition, indicating that in pursuance to the order dated 22. 10. 2019 all the working of A. B. R. C and Nyaya Panchayat Resource Center (hereinafter referred to as "NPRC") should be relieved and sent back to their respective institution. Being aggrieved, the present petition has been filed praying for quashing of the order dated 22. 10. 2019 as well as the order dated 25. 10. 2019 which has been issued in pursuance to the order dated 22. 10. 2019 with the further prayer for restoring the services of the petitioners at the respective deputed post.