Allahabad High Court
Ganesh Upadhyaya vs State Of U.P. And Others on 10 May, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 25754 of 2010 Petitioner :- Ganesh Upadhyaya Respondent :- State Of U.P. And Others Petitioner Counsel :- Dinesh Kumar Misra,Rajesh Kumar Singh Respondent Counsel :- C. S. C.,D. D. Chauhan,S. S. Bhadauriya Hon'ble Arun Tandon,J.
Appointment of the petitioner as Shiksha Mitra came to an end in the year 2006. By means of the present writ petition, petitioner seeks appointment in any other institution as Shiksha Mitra only on the ground that respondents no. 7 and 8 who were similarly situate, have been so adjusted. Under the Government Orders applicable, there is no provision for adjustment of Shiksha Mitra of a particular institution against a vacancy available in another institution. Appointment of Shiksha Mitra is made only for a period of 11 months with a condition that the person so appointed can be granted extension for the next academic session provided his/her work and performance is satisfactory. Qua the petitioner, four academic sessions have expired but renewal has not been granted by the Gram Shiksha Samiti. In view of the aforesaid no mandamus as prayed for can be issued. Writ petition is dismissed.
In respect of payment of honorarium, if any, for the period petitioner has actually worked, he is at liberty to approach the District Magistrate who in turn shall decided the same strictly in accordance with law.
Dated : 07.05.2010 VR/25754/10