KRISHNA CHANDRA PANERU Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondents to appoint the petitioner as Shiksha Mitra in upgraded Primary School at Pankhal since its up-gradation i.e. 20.08.2006 as Government Primary School Pankhal. The petitioner has also sought a writ of mandamus directing the respondents to pay the salary to the petitioner since 20-08-2006 onwards.

(3.) The petitioner was appointed as Shiksha Acharya in the Education Guarantee Centre Pankhal on 20-8-2006 and after his appointment, he had undergone required training from 29-12- 2006 to 29-01-2007 for a period of one month. The said Centre was upgraded as Government Primary School w.e.f. 20-7-2007 and the petitioner is continuously working there as trained Shiksha Acharya. The petitioner claim to have automatically got the status of Shiksha Mitra in view of Government Order dated 17th May 2006 after upgradation of the Centre to Primary Schools.