PUSHPA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) By means of this writ petition, the petitioners have sought the following relief:-

(3.) The petitioners were appointed as Shiksha Anudeshak at different Education Guarantee Centres. The petitioners claim to have been possessing graduation degree. The petitioners also claim that as per Government Order dated 28-6-2006, when any education guarantee centre/alternative education center is upgraded, the Acharya/Anudeshak, who are working in the Education Guarantee Centre/alternative education center would be deemed to be appointed/adjusted as Shiksha Mitra.