RAJAN ROY,J. - (1.) Heard, Ms. Durga Tiwari, learned counsel for the petitioner, Mr. Prashant Arora, learned counsel appearing for B.S.A and learned Standing Counsel appearing for the State.
(2.) Considering the facts and issues which are not in dispute there is no necessity for call of counter affidavit.
(3.) The petitioner herein are teachers/instructors in primary school. Vide order of the Basic Education Officer dated 5.5.2017 issued to the Block Development Officer and consequential order passed thereto, they have been assigned duties relating to verification of ration card w.e.f 3.5.2017 with the stipulation that if they do not start the work as aforesaid that first information report shall be lodged against them.;