SUSHIL KUMAR RAJAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned standing counsel for the respondent no.1 and Sri Sanjay Kumar Singh, learned counsel for the respondent nos. 2 to 4.

(2.) Sri Sanjay Kumar Singh, learned counsel for the respondent nos. 2 to 4 has raised preliminary objection on two grounds; firstly, he submitted that impugned order dated 13.8.2019 is internal communication, therefore, writ petition is not maintainable. Secondly, he submitted that the said impugned order is having reference of another order dated 19.3.2018, which is annexed as Annexure-4 to the writ petition. The same was challenged before this Court by filing Writ-A No.9671 of 2018 in which this Court was pleased to dismiss the writ petition with liberty to approach the Principal Secretary, Department of Personnel, State of U.P. The order dated 10.4.2019 passed in Writ-A No.9671 of 2018 is being quoted hereinbelow:-

(3.) Petitioners are aggrieved by an order passed by the District Basic Education Officer, Lalitpur, dated 19.3.2018, whereby they have been reverted. It appears that this order has been passed pursuant to the directions issued by the Hon'ble Supreme Court in Uttar Pradesh Power Corporation Ltd. Vs. Rajesh Kumar and others: (2012) 7 SCC, 1. Hon'ble Supreme Court, in contempt proceedings arising out of the aforesaid order, has been pleased to observe that no writ petition in such matter is to be entertained by the High Court.