MOHD. HARUN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The State Government framed and implemented a scheme of Siksha Mitra which was not job oriented but was put in motion to serve the society in the field of education and in lieu thereof some honorarium was to be provided to such Shiksha Mitra. The appointment of Shiksha Mitra was for a period of 11 months which was to automatically come to an end on 31st May of the current academic session. A provision for renewal of such appointment was also made.

(3.) The petitioner herein appeared in the selection for appointment as Shikha Mitra at Primary School Naya Purwa under Gram Panchayat Achramau, Nyay Panchayat Bhainsamau, Post Bakshi Ka Talab, District Lucknow. The Gram Shiksha Samiti sent a proposal in this regard on 10.02.2007 which did not include the name of the petitioner, as, allegedly, his experience as Instructor which was a preferential factor could not be verified. Consequently he could not be given any preference in the matter. On coming to know about the same the petitioner submitted a representation on 21.06.2007 to the Basic Education Officer who ordered an enquiry. Based thereon and after verifying his experience as instructor, requisite information was sent to the Samiti. Consequently the Gram Shiksha Samiti sent a proposal for appointment of the petitioner as Shiksha Mitra on 15.08.2007 taking into account his experience as instructor in non-formal education scheme. The petitioner was sent for training and according to him he completed the same.