TEACHER EDUCATOR FORUM UTTARAKHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present special appeal is directed against the order dtd. 16/11/2022, passed by the learned Single Judge, in Writ Petition (S/S) No. 1717 of 2022. The learned Single Judge has dismissed the writ petition preferred by the appellant. The appellant has preferred the said writ petition to seek the following reliefs:-

(2.) The Notification dtd. 23/8/2022, assailed by the appellant-writ petitioner in the writ petition, reads as follows:- <IMG>JUDGEMENT_98_LAWS(UTN)2_2023_1.jpg</IMG>

(3.) The case of the members of the appellant- Teacher Educator Forum is that, in terms of the National Policy on Education (NPE), 1986, and its Programme of Action (POA), a Centrally Sponsored Scheme of Restructuring and Reorganization of Teacher Education was launched in the year 1987 to create a sound institutional infrastructure of pre-service and in-service training of teachers at elementary and secondary level. Under this scheme, the District Institutes of Education and Training (DIETs) were constituted.