MAMTA RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondents to grant the benefits to the petitioner on the post of Shiksha Mitra in view of the Government Orders dated 28-6-2006, 15-12-2006 and 21-8-2007. The petitioner has also sought a writ of mandamus directing the respondents to pay the salary/honorarium to the petitioner on the post of Shiksha Mitra in view of the said Government Orders from the date when the Education Guarantee Centre Kharala, Khetra Pratapnagar (Tehri Garhwal) was upgraded as Primary School. The petitioner has also prayed for a writ of mandamus directing the respondents to adjust/absorb the petitioner on the post of Shiksha Mitra in view of the Government Orders referred to above.

(3.) The grievance of the petitioner is that she is working against the sanctioned post of Shiksha Mitra but she is not being paid honorarium admissible to Shiksha Mitra.