SMT. MADHUBALA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) BY means this writ petition, the Petitioner has prayed for the issuance of writ, in the nature of Mandamus, commanding the Respondents to consider the case of the Petitioner for her appointment as Shiksha Mitra in the Government institution.

(2.) HEARD learned Counsel for the parties and perused the materials available on record.

(3.) THE learned Counsel for the Petitioner submitted that Petitioner had earlier filed a writ petition, bearing No. 1522 (S/S) of 2003, seeking similar direction and this Court, vide order dated 19.5.2006, had directed that while making appointment on the posts of Shiksha Mitra/Shiksha Bandhu, the Government will also consider the Petitioner's case, if she is otherwise eligible to be appointed as such.