Arvind Kumar vs State Of Uttarakhand And Others

Pankaj Purohit, J

By means of the present writ petition, petitioner has sought a direction to the respondent No.5- District Education Officer (Primary Education), Dehradun, to take a decision regarding the selection of petitioner on the post of Assistant Teacher (Primary) in District Dehradun.

The facts of the case shorn off unnecessary details are that that petitioner, pursuant to advertisement dated 07.11.2025, has applied for the post of Assistant Teacher (Primary) in District Dehradun under disability quota. Petitioner is 53% disabled as per the disability certificate issued by Chief Medical Officer, Haridwar. Petitioner appeared in counseling on 12.01.2026 before the duly constituted Selection Committee. During counseling and verification of documents, no objection, discrepancy or deficiency was raised by Selection Committee regarding the candidature of petitioner. But despite successful participation in counseling and despite submission of disability certificate issued by Competent Authority, result has not been declared. Feeling aggrieved, petitioner is before this Court.

It is submitted by learned counsel for petitioner that despite direction by respondent No.2-Director, Elementary Education, the result has not been declared. It is further submitted by him that a Committee has been constituted to conclude such kind of cases and to give further instruction to respondent No.5-District Education Officer (Primary Education), District Dehradun.

Learned counsel for petitioner contends that till date, Committee has not given any direction to respondent No.5. He further contends that ends of justice would be met, if a direction be issued to respondent No.5, who also heads the Committee to convene the meeting and to take a decision, within stipulated period and thereafter, take a decision on selection of petitioner in accordance with law.

There is no objection from the side of learned State Counsel.

In such view of the matter, the present writ petition is disposed of. Respondent No.5-District Education Officer (Primary Education), who is head of Committee, is directed to convene the meeting of Committee and to take a decision within 15 days from the date of production of certified copy of this order and thereafter, decide the representation of petitioner dated 05.03.2026 (Annexure No.5 to the writ petition) within further 15 days by a reasoned and speaking order.

Pending application also stands disposed of.