REETA RAMOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Learned counsel for the petitioner files rejoinder affidavit. The same is taken on record.

(3.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondents to grant the benefits to the petitioner on the post of Shiksha Mitra in view of the Government Orders dated 28-6-2006, 15-12-2006 and 21-8-2007. The petitioner has also sought a writ of mandamus directing the respondents to pay the salary/honorarium to the petitioner on the post of Shiksha Mitra in view of the said Government Orders from the date when the Education Guarantee Centre Sangaon was upgraded as Primary School. The petitioner has also prayed for a writ of mandamus directing the respondents to adjust/absorb the petitioner on the post of Shiksha Mitra in view of the Government Orders referred to above.