Km. Mamta vs Basic Shiksha Adhikari Distt ...
2011 Latest Caselaw 3589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4832 of 2011
 

 
Petitioner :- Km. Mamta
 
Respondent :- Basic Shiksha Adhikari Distt Barabanki And Ors.
 
Petitioner Counsel :- V.K Singh
 
Respondent Counsel :- D.R Mishra
 

 
Hon'ble Shri Narayan Shukla,J.

Heard learned counsel for the petitioner and Mr. D.R.Misra, learned counsel for opposite parties 1 and 2. 

The petitioner being Shiksha Mitra is seeking permission for training on the basis of qualification obtained during the course of service.  However, I am of the view that unless she is permitted by the employer for study during the course of service, the same cannot be acknowledged by the department. 

Since the petitioner confines her prayer to issue a direction to the Basic Shiksha Adhikari, Barabanki i.e. opposite party no. 1 to consider and dispose of the petitioner's representation, at this stage, I hereby issue a direction to opposite party no. 1 to consider and dispose of the petitioner's representation within two months after receipt of a certified copy of this order. The petitioner is permitted to  move a representation before opposite party no.1.

The writ petition is accordingly disposed of finally.

Order Date :- 5.8.2011

GSY