Geeta Danu vs State of Uttarakhand and Others

Hon''ble Sudhanshu Dhulia, J.—Heard Mr. Ganesh Kandapl, Learned Counsel for the Petitioners and Mr. H.M. Raturi, learned Standing Counsel for the State of Uttarakhand.

The Petitioner is a graduate and is working on the post of "Shiksha Mitra". According to the Petitioner, there is a scheme to send those "Shiksha Mitra", who are graduates, for two years Diploma in Elementary Education (D.L. Ed.) course, but the name of the Petitioner has not been sent.

Learned standing counsel submitted that name of the Petitioner has not been sent for doing the Diploma in Elementary Education for the reason that perhaps the Petitioner was not graduate at that time.

Learned Counsel for the Petitioner submitted that the Petitioner has done her graduation prior to issuance of Government Order dated 24.08.2011.

With these set of facts, the matter is sent to the Principal, "Zila Sansadhan Kendra, Champawat" to consider the case of the Petitioner and in case the Petitioner fulfills all the requisite requirements, without any further delay the name of the Petitioner may be sent for two years Diploma in Elementary Education (D.L. Ed.), in case the Petitioner is otherwise eligible including graduation.

The Petitioner in the present case has further stated that the form has already been given to her. In case there is nothing adverse against the Petitioner, as already stated in the preceding paragraphs of the order, the form shall also be accepted.

With the aforesaid observation, the writ petition is disposed of finally.

No order as to costs.

Let a certified copy of this order be given today itself on payment of usual charges.