2019 (1) ALJ 69 ::AIROnline 2018 All 3451 ::(2018) 10 ADJ 161 (ALL) ::(2018) 6 All WC 5934

Allahabad High Court

Hon'ble Judge(s): Surya Prakash Kesarwani , J

(A) U.P. Basic Education Act (34 of 1972) , S.13(1), S.19(1)— U.P. Basic Education (Teachers) Service Rules (1981) , R.4, R.21— U.P. Basic Education (Teachers)(Posting) Rules (2008) , R.8(2)(d)— Transfer policy - Inter district transfer of Assistant Teachers of Basic Schools - Right of consideration - Transfer cannot be claimed as matter of right - Cadre of service of petitioners was rural local area of district and they could not be transferred to urban local area - Govt. Order completely restricting inter-district transfer of teachers for 5 years - Only female teachers allowed to seek transfer to districts where their husbands or in-laws resided - Applications of petitioners cannot fulfilling exceptional criteria for seeking transfers - Petitioners cannot have any right of consideration for transfer. (Para 23 24) (B) U.P. Basic Education Act (34 of 1972) , S.13(1), S.19(1)— U.P. Basic Education (Teachers) Service Rules (1981) , R.4, R.21— U.P. Basic Education (Teachers)(Posting) Rules (2008) , R.8(2)(d)— Transfer policy - Inter district transfer of Assistant Teachers of Basic Schools - Validity - In transfer matters, State Education Board had authority to frame guidelines according to way and manner, it required to conduct matter of effectuating transfers - Authority....