Kahkashan Khan Naz vs State Of Uttarakhand And Others

Pankaj Purohit, J

By means of the present writ petition, petitioner has sought for the following reliefs:-

i. Issue a writ, order or direction in the nature of Mandamus commanding the respondents to issue appointment letter to the petitioner on the post of Assistant Teacher (Primary) against the vacancy reserved for Divyang candidates pursuant to advertisement dated 07.11.2025 issued by respondent No.5, forthwith (contained as Annexure No.1, page no.15-17 to this writ petition).

ii. Issue a writ, order or direction declaring the action of the respondents in withholding appointment of the petitioner despite successful counseling/ document verification and submission of permanent disability certificate as illegal, arbitrary and unconstitutional.

The facts of the case shorn off unnecessary details are that that petitioner, pursuant to advertisement dated 07.11.2025, had applied for the post of Assistant Teacher (Primary) in District Dehradun under disability quota. Petitioner is 68% 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, appointment letter has not been issued to petitioner.

After arguing a while, learned counsel for petitioner made an innocuous prayer that ends of justice would be met if a direction be issued to respondent No.5-District Education Officer (Primary Education), Dehradun to decide the representation dated 05.03.2026 moved by petitioner (Annexure No.6 to the writ petition).

Learned State Counsel has no objection, if such a direction is issued to respondent No.5 to decide the representation of petitioner.

Accordingly, the present writ petition is disposed of, with a direction to respondent No.5- District Education Officer (Primary Education), Dehradun, to decide the representation moved by petitioner dated 05.03.2026 (Annexure No.6 to the writ petition), within a period of 30 days from the date of production of certified copy of this order.

Pending application also stands disposed of.