- (1.) Heard Sri Seemant Singh, learned counsel for the petitioners, Sri R.P. Dubey, learned Chief Standing Counsel for the respondent nos. 1 to 4 and Sri Pranesh Dutt Tripathi, learned counsel for the respondent nos. 5 and 6. 2. The challenge in the present writ petition is to the weightage marks for transfer to female Assistant Teachers as per clause 2(2)(8) of the Government Order dated 2.12.2019. A Writ-A No. 881 of 2020 (Manoj Kumar and 29 others Vs. State of U.P. and 2 others) involving similar controversy has been dismissed by this Court by order dated 17.1.2020 which is reproduced below:- "1. Heard Sri Navin Kumar Sharma, learned counsel for the petitioners, learned standing counsel for respondent No.1 and Sri Santosh Kumar, learned counsel for respondent Nos.2 and 3.
(2.) This writ petition has been filed praying for the following relief: "(i) Issue a writ, order or direction in the nature of mandamus directing the respondents to delete the column-8 (4) clause of Government Order (Transfer Policy) dated 02.12.2019. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents not to extend the benefit of 05 additional quality points to the female teachers."
(3.) Learned counsel for the petitioners submits that the impugned policy decision of the State-Government for the transfer of Assistant Teachers in Basic Schools run by the U.P. Basic Education Board, is discriminatory inasmuch as a discrimination has been made between male assistant teachers and female assistant teachers in matters of transfer since five marks under Clause 8(4) of the Transfer Policy has been allotted to female teachers and they have been permitted to opt for transfer after one year of service while the same facility has not been extended to male assistant teachers.;