MANJU PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) All the above referred writ petitions involve identical questions of law and facts. The Writ Petition (A) No.17977 of 2021 is being treated as the leading writ petition and the facts pertaining to the same is being considered for deciding the controversy involved.

(2.) Heard Sri Navin Kumar Sharma, learned counsel for the petitioner, Sri Pranesh Dutt Tripathi, learned counsel appearing for the Respondents Nos.2 and 4 as also learned Standing Counsel appearing for the State-Respondents.

(3.) The writ petition (Writ-A No.17977 of 2021) has been filed assailing the order dtd. 31/12/2020 downloaded from the website of the U.P. Board of Basic Education, Prayagraj, whereby and whereunder the claim of the petitioner for Inter-District Transfer from Bahraich to Bareilly, has been rejected on the ground that the transfer sought was an aspirational district transfer and not permitted under the Government Order dtd. 2/12/2019.