Ajit Kumar, J. - (1.) Heard learned counsel for the petitioners, learned Additional Chief Standing Counsel on behalf of State respondents and Sri Pankaj Kumar Tyagi, learned counsel for respondent no. 3.
(2.) The present writ petition has been filed with a prayer to issue a writ, order or direction in the nature of certiorari quashing the order dated 20.09.2018 passed by respondent no. 4.
(3.) The argument advanced by the learned counsel for the petitioners appears to be that the petitioners could not be assigned duties as Booth Level Officers for the purposes of preparation, revision and rectification of the electoral roll by virtue of the bar contained in Section 27 of the Right of Children to Free and Compulsory Education Act, 2009.;