KRISHNA GAUTAM Vs. STATE AND ORS.

JUDGEMENT

(1.) Mr. Kailash C. Sharma, for Petitioners.

(2.) COUNSEL submits that Petitioner has worked as Vidhyarthi Mitra invarious government educational institutions, but after the policy of rationalization and equalization was introduced by the State Government, some were displaced from their places of posting and services of some of them were terminated since there was no post available where they were discharging their duties as Vidhyarthi Mitra.

(3.) IN light of the judgment (supra), the writ petition is accordingly disposed of and the Petitioner is also entitled to the same benefits, as referred to in paras 6 to 8 of judgment (supra) - for which she may submit fresh representation to competent authority who may examine their grievance in the light of judgment (supra) and pass a speaking order in accordance with law within two months.