SHALI S Vs. SALI G

JUDGEMENT

(1.) Called to attention in these appeals is whether the appointees to Specialist Teachers' posts under the Sarva Shiksha Abhiyan (SSA for short) for the past years should be allowed to be retained for this year and for years to come without calling for fresh appointments.

(2.) For the purpose of factual clarity, the Sarva Shiksha Abhiyan (Education for All Movement) is a programme pioneered by the Government of India aimed at Universalisation of elementary education. This programme has its purposes culled from the 86th amendment to the Constitution of India guaranteeing free and compulsory education to children between the ages of 6 to 14, estimated to be 205 million in number as per the census of the year 2001. The avowed objective of the programme is to provide an opportunity for improving the human capabilities to all children through the provision of community owned quality education in a mission mode.

(3.) Among the above, W.A. No.736 of 2018 has been filed by the persons, who were impleaded as additional respondents 4 to 20 in W.P.(C) No.41536 of 2016, whereas W.A.No.843 of 2018 has been filed by a person who is not a party in W.P(C) No.2681 of 2017 and after obtaining the leave of this Court.