STATE OF UTTARAKHAND & OTHERS Vs. DAYAL KUMAR

JUDGEMENT

(1.) The applications, seeking condonation of the delay, are not opposed by the learned counsel for the respondents, and the delay is, therefore, condoned.

(2.) These three appeals are preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No.438 of 2016 and batch dated 01.06.2018 and Writ Petition (S/S) No.2284 of 2017 dated 06.09.2018.

(3.) The 2013 amendment to the Uttarakhand Government Elementary Education School (Teachers) Rules, 2012 granted relaxation for Shiksha Mitras, working in various schools in the State, to be considered for appointment to the post of Assistant Teachers on their completing the two year Diploma course in Elementary Education, with TET examination, from the Indira Gandhi National Open University (for short IGNOU).