KRISHNA SINGH CHAUHAN 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 a writ in the nature of mandamus directing the respondents to grant the benefits to the petitioners on the post of Shiksha Mitra in the light of the Government Orders dated 28-6-2006, 15-12-2006 and 14-2-2008. Petitioners have further prayed for a writ of mandamus directing the respondents to pay the honorarium to the petitioners of the post of Shiksha Mitra from the date of up- gradation of the Education Guarantee Centre to Primary School Nariyaltak.

(3.) The petitioners claim to have been appointed as Shiksha Acharya in different Education Guarantee Scheme Centres. The educational qualification of the petitioners is graduate and the petitioners are fully eligible for appointment to the post of Shiksha Mitra. The petitioners claim that by Government Order dated 28-6- 2006, the Shiksha Acharya or Shiksha Anudeshak, who were working in a particular education guarantee center would be automatically deemed to have got the status of Shiksha Mitra on the center being upgraded to Primary School and would be paid honorarium @ Rs. 4000/- per month. The petitioners also claim that as per G.O. dated 15-12-2006, in the upgraded primary school, one of the post of Shiksha Mitra will be made available to the Shiksha Acharya/Anudeshak already working in the said Education Guarantee Centre.