Uttarakhand High Court
Praveen Kumar Nautiyal & Others vs State Of Uttarakhand & Another on 25 November, 2014
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
WPSS No. 1730 of 2014 Hon'ble Sudhanshu Dhulia, J.
Mr. Rakesh Thapliyal, Advocate, present for the petitioner.
Mr. R.P. Sharma, Brief Holder, present for the State of Uttarakhand.
Rejoinder affidavit filed by the petitioner today in the Court is taken on record.
The petitioners claim to have all the qualifications to become an elementary school teacher. There are limited seats for elementary teachers, which were to be filled by way of candidates who are having required qualification. However, in the counter affidavit it has come for the first time that there are 773 Shiksha Acharya, who are not having the prescribed qualification under the Right to Education Act and the notification therein by the National Council for Teacher Education, which are being adjusted in various schools.
The petitioner wants to amend the writ petition for which he seeks a week's time.
In the interest of justice, time granted. List this petition after one week in the daily cause list.
(Sudhanshu Dhulia, J.) 25.11.2014 Aswal