GEETA DANU Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) HEARD Mr. Ganesh Kandapl, Learned Counsel for the Petitioners and Mr. H.M. Raturi, learned Standing Counsel for the State of Uttarakhand.

(2.) THE Petitioner is a graduate and is working on the post of "Shiksha Mitra". According to the Petitioner, there is a scheme to send those "Shiksha Mitra", who are graduates, for two years Diploma in Elementary Education (D.L. Ed.) course, but the name of the Petitioner has not been sent.

(3.) LEARNED Counsel for the Petitioner submitted that the Petitioner has done her graduation prior to issuance of Government Order dated 24.08.2011.