NEELADRI SINGH Vs. STATE OF U.P. THRU SPECIAL SECY. DEPTT. OF BASIC EDU. LKO. AND ORS.
LAWS(ALL)-2018-2-632
HIGH COURT OF ALLAHABAD
Decided on February 01,2018

Neeladri Singh Appellant
VERSUS
State Of U.P. Thru Special Secy. Deptt. Of Basic Edu. Lko. And Ors. Respondents

JUDGEMENT

RITU RAJ AWASTHI,J. - (1.) Notice on behalf of opposite parties no. 1 and 3 has been accepted by the learned Chief Standing Counsel whereas notice for opposite parties no. 2 and 4 has been accepted by Mr. J.B.S. Rathour, Advocate.
(2.) Heard learned counsel for the parties.
(3.) The writ petition has been filed seeking suitable order or direction to opposite party no. 2, Secretary, U.P. Basic Education Board, Allahabad to consider the transfer and posting of the petitioner from District Sultanpur to District Gonda on the post of Assistant Teacher in a primary school.;


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