Anup Shah and Others vs State of Uttarakhand and Others

Sudhanshu Dhulia, J.—Heard Sri Bhagwat Mehra, Advocate for the Petitioners and Sri N.P. Sah, Standing Counsel for the State of Uttarakhand.

The Petitioners were "Siksha Acharyas" in Education Guarantee Centres and according to them there was a scheme of the Government by which whenever an Education Guarantee Centre is closed or upgraded into a primary school then such "Siksha Acharya" who had worked in the school and was a graduate on 19.11.2010, shall be made a "Siksha Mitra". In such similar matters a Division Bench of this Court has already directed that such "Siksha Acharyas" who were graduates as on 19.11.2010 shall be made "Siksha Mitras". Therefore, in view of the judgment dated 23.2.2011 passed by a Division Bench of this Court in Special Appeal No. 131 of 2010 (Bala Dutt Sharma v. State of Uttarakhand and Ors.), this Court also directs that the District Education Officer, Nainital shall give appointment to the Petitioners as "Siksha Mitras" in case they also fulfill the above requirement. It is further directed that the District Education Officer, Nainital shall take a decision in this regard as expeditiously as possible.

With the above observations, writ petition is disposed of.

No order as to costs.