VIJAY PRASAD JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record including the memo of petition and the counter affidavit.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondents to adjust/appoint the services of the petitioner on the post of Shiksha Mitra in the upgraded guarantee center Koradhar- Naldhura, District Chamoli as per Government Order dated 28-6- 2006, 15-12-2006 and to pay him the salary month to month.

(3.) The petitioner was appointed as Shiksha Anudeshak at Education Guarantee Centre Koradhar-Naldhura. The petitioner claims 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 the petitioner would be required to get graduation degree within a period of three years. The petitioner also claims 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.