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Judgment
Nirmal Yadav, J.—By means this writ petition, the Petitioner has prayed for the issuance of writ, in the nature of Mandamus, commanding the Respondents to consider the case of the Petitioner for her appointment as Shiksha Mitra in the Government institution.
Heard learned Counsel for the parties and perused the materials available on record.
The learned Counsel for the Petitioner submitted that in the year 1991, the Petitioner was engaged as Instructor/Supervisor under the scheme known as ''Non-formal Education Programme'' in District Udham Singh Nagar. The said scheme, in which the Petitioner was engaged, came to an end in the year 2001. In the year 1999, the Director, Adult & Non-formal Education, Uttar Pradesh, vide his letter dated 4.1.1999, directed all the Non-formal Education Officers and Basic Education Officers to take the work of teaching from the Instructors/Supervisors, who had been working under the Non-formal Education Programme. Now, the Government has initiated the process of appointment of Shiksha Mitras.
The learned Counsel for the Petitioner submitted that Petitioner had earlier filed a writ petition, bearing No. 1522 (S/S) of 2003, seeking similar direction and this Court, vide order dated 19.5.2006, had directed that while making appointment on the posts of Shiksha Mitra/Shiksha Bandhu, the Government will also consider the Petitioner''s case, if she is otherwise eligible to be appointed as such.
Now, the Petitioner has again approached this Court for the same purpose. It is quite surprising that the Government is not keeping transparency in the appointment of Shiksha Mitras/Shiksha Bandhus. In fact, if the Government is in need of these Shiksha Mitras/Shiksha Bandhus, it must advertise these posts so that all those persons, who are eligible and interested to apply, may do so.
Be that as it may, in the present case, the Respondents No. 2 & 3 are directed to consider the name of the Petitioner for her appointment on the post of Shiksha Mitra/Shiksha Bandhu, if she is otherwise eligible to be appointed as such in pursuance of the letter dated 29.9.2010 of the Respondent No. 2.
The writ petition stands disposed of accordingly.