MEENA BASERA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. By means of this writ petition, the petitioner sought the following relief:-

(2.) The grievance of the petitioner is that the petitioner is that she is not being given the benefit of Government Order dated 28-6-2006 read with G.O. Dated 15-12-2006 and 21-8-2007 and she is entitled to complete her graduation within a period of three years.

(3.) Counter affidavit has been filed on behalf of the respondents. The main objection raised in the counter affidavit is that the petitioner cannot claim any benefit for want of fulfillment of educational qualification in view of Government Order dated 14- 2-2008. It is also stated in paragraph no. 5 of the counter affidavit that after upgradation of the Education Guarantee Centre to Primary School, the petitioner is not working either as Shiksha Acharya/Anudeshak or as Shiksha Mitra.