REKHA DANGWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ in the nature of certiorari quashing the advertisement dated 23.7.2003 issued by the respondent no. 4 for the appointment of Shiksha Mitra and the selection process drawn in pursuance thereof.

(2.) BRIEFLY stated the facts giving rise to the present writ petition are that in pursuance of the Government order an advertisement was issued on 18.11.2000 and the petitioner applied for the post of Shiksha Mitra by means of an application dated 20.11.2000. The Gram Siksha Samiti passed a resolution to appoint the petitioner as Shiksha Mitra and appointment letter was issued in favour of the petitioner on 27.11.2000. Initially the petitioner was appointed as Shiksha Mitra for the session of 2000 -2001, however after being satisfied from her performance her appointment was further approved for the session 2001 -2002 and for session 2002 -2003. The petitioner was permitted to continue after May 2003 till now. The Gram Shiksha Samiti issued an advertisement on 23.07.2003 inviting the applications for appointment to the post of Shiksha Mitra and, therefore, the petitioner, has filed the present writ petition.

(3.) I have heard the learned counsel for the parties at great length. Both the parties agreed that the matter may be finally disposed of at this stage.