SMT. CHANDRAMANI Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) THIS petition has been filed by the Petitioner seeking a writ of mandamus commanding the Respondents to consider the case of the Petitioner for being appointed as Shiksha Mitra in the Institution run by the State Government.

(3.) LEARNED Counsel for the Petitioner submitted that seeking similar directions several persons, who were also working as an Instructors under such Scheme, filed Writ Petition No. 1522 (S/S) 2003 'Prahlad Singh and others v. State of Uttarakhand and Ors. ' before this Court and this Court vide order dated 19.05.2006 directed that while making appointment on the posts of Shiksha Mitra/Shiksha Bandhu, the Government will also consider the Petitioners ' case, if they are otherwise eligible to be appointed as such.