WPSS/350/2021
2022 Latest Caselaw 64 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 350 of 2021
                                  WPSB No. 518 of 2021
                                  WPSB No. 520 of 2021
                                  WPSB No. 521 of 2021
                                  WPSB No. 542 of 2021
                                  WPSB No. 591 of 2021
                                  WPSB No. 592 of 2021
                                  WPSB No. 599 of 2021
                                  WPSB No. 610 of 2021
                                  WPSB No. 619 of 2021
                                  WPSB No. 640 of 2021
                                  WPSB No. 1222 of 2021
                                  WPSB No.1255 of 2021
                                  WPSB No. 1305 of 2021
                                  Shri S.K.Mishra, ACJ.
                                  Shri Alok Kumar Verma, J.

Mr. Shivanand Bhatt, learned counsel for the petitioner in WPSS No. 1255 of 2021 submits this writ application is not connected with these bunch of writ applications. Hence, the same is delinked from the Bench of Writ Applications. WPSS No. 1255 of 2021 may be listed on 24th February, 2022 for final disposal.

Mr. C. D. Bahuguna, learned Senior Counsel assisted by Mr. R. S. Negi, Mr. Pankaj Tangwan, Mr. M. S. Bhandari, Mr. A.M.Saklani, Ms. Neetu Singh, Mr. Alok Dalakoti, Mr. Vinay Kumar, Mr. Shivanand Bhatt and Mr. B. S. Negi, learned counsel for the petitioners.

Mr. C.S.Rawat, learned Chief Standing Counsel for the State.

Mr. Yogesh Pacholia, learned counsel for the respondent no.3/NCTE.

Mr. Shashank Upadhaya, learned counsel for the respondent no.4.

Heard Mr. C.D.Bahuguna, learned Senior Counsel for the petitioners, Mr. C.S.Rawat, learned State counsel, Mr. Yogesh Pacholia, learned counsel for the respondent no. 3 and Mr. Shashank Upadhaya, learned counsel for the respondent no.4.

Learned counsel for the petitioner Mr. C. D. Bahuguna, learned Senior Counsel vehemently argued that the case is covered by the three judgments; Judgment of Bihar, Tripura and Division Bench of this Court and submitted that there is a request by Hon'ble Supreme Court to dispose of the matter as early as possible, with 15 days. Hence, we take all the matters.

The question is simple. Any person who is teaching in any Government School, Government Aided School or Private School, on passing of the Right to Information Act, are to be given training in Distant Education Mode and upon completion of the Training, they were to be made regular Primary Teachers. In all the writ applications, we do not find any single paper or at least learned counsel for the petitioner could not show any papers, in which, any of the petitioner actually discharged the duties as Primary Teacher, either in Government School, Government Aided School or Private School. So, at this stage, the learned counsel for the petitioners submits that he may be given some time to take instructions in the matter.

Let the learned counsel for the petitioners take instructions.

List these matters on 24th of March, 2022.

(Alok Kumar Verma, J.) (S.K.Mishra,ACJ.) 06.01.2022 KKS