REKHA RANI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) HEARD Mr. T.P.S. Takuli, Advocate with Mr. Aamir Malik, Advocate for the petitioner and Mr. Anil Bisht, learned Brief Holder for the State of Uttarakhand.

(2.) THE petitioner was working as ?Shiksha Mitra?. According to the petitioner she was entitled to send for B.T.C. Training. All the same, the only ground for not sending her for B.T.C. Training is that she completed her graduation during the tenure as ?Shiksha Mitra?. She constrained to file this writ petition with the following prayer:

(3.) HENCE , the facts of the present case being similar, this writ petition is allowed and a mandamus is issued to the District Education Officer, District Udham Singh Nagar (respondent no. 3) to consider the candidature of the petitioner for B.T.C. training course in accordance with law. Merely because the petitioner has done her graduation during her tenure as ?Shiksha Mitra? shall not come in her way for getting the training in view of the decision of the Division Bench of this Court passed in Special Appeal No. 99 of 2011. Respondent no. 3 is directed to take a decision on the representation of the petitioner within four weeks from the date a certified copy of this order is produced before him.