RANJANA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) IT has been pleaded that the petitioner was appointed as a Shiksha Karmi (Education Volunteer) under the Sarv Shiksha Abhiyan Authority, Punjab on 5.2.2009. On account of domestic circumstances the petitioner submitted her resignation on 3.11.2009. It has been pleaded that only two days thereafter the petitioner submitted a letter on 5.11.2009 withdrawing her resignation. The present writ petition has been filed praying for the issuance of a Writ of Mandamus for directing the respondents to permit the petitioner to join back duty as a Shiksha Karmi (Education Volunteer) as also for the grant of other consequential benefits with effect from the date of her initial joining i.e. 5.2.2009.

(2.) LEARNED counsel for the petitioner has been heard at length.

(3.) THIS Court had taken a specific cognizance of the latest policy/guidelines dated 29.4.2011 and circulated on 18.7.2011, whereby the Sarv Shiksha Abhiyan Authority, Punjab had decided not to appoint any Education Volunteer w.e.f. 29.4.2011 on account of appointment of regular/contractual teachers in the govt. schools by the State Education Department, Rashtriya Madhyamik Shiksha Abhiyan and Sarv Shiksha Abhiyan Authority. In the light of such policy decision, a view had been taken that no Mandamus could be issued for directing the respondents to reengage the petitioners therein as Education Volunteers on stop gap/contractual basis.