PRADEEP KUMAR SINGH BAGHEL, J. - (1.) This writ petition has been made under Article 226 of the Constitution of India by the U.P. Pradeshiya Prathmik Shikshak Sangh, aggrieved by an order dated 28.4.2017 passed by the third respondent, the District Magistrate/Collector, Banda, whereby he has directed for deployment of teachers of primary schools in verification of Ration Cards.
(2.) The basic facts pertaining to the issue in question may be stated as follows:- The petitioner no. 1, U.P. Pradeshiya Prathmik Shikshak Sangh is a society registered under the Societies Registration Act, 1860. One of the objects of the Society is to look after the interest of its members, who are the teachers working in the recognized Basic Schools run and conducted by U.P. Board of Basic Education. Petitioner no. 2 is the President of the petitioner no. 1.
(3.) The grievance of the petitioners' association is that the third respondent has passed an order directing the teachers working in the Basic Schools to undertake the exercise of verification of Ration Cards and the list of Antyodaya, BPL Card-holders under the provisions of National Food Security Act. The said order has been passed consequent upon the order passed by the Chief Secretary, Govt. of U.P. to take necessary steps for verification by assigning the duty of teachers of Basic Schools for the aforesaid purpose.;