Monday, 13, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Alka Saxena vs State Of Uttarakhand And Others
2026 Latest Caselaw 1387 UK

Citation : 2026 Latest Caselaw 1387 UK
Judgement Date : 23 February, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

Smt. Alka Saxena vs State Of Uttarakhand And Others on 23 February, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                                                           2026:UHC:1160

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    23rd FEBRUARY, 2026
           WRIT PETITION NO. 127 OF 2026 (S/S)

Smt. Alka Saxena                                      .....Petitioner

                                  Versus

State of Uttarakhand and Others                       .....Respondents


Counsel for the Petitioner        :       Mr. Sunder Dhauni, Advocate.

Counsel for the Respondents   :           Mr. Rajeev Singh, Additional
                                          Chief Standing Counsel.

                                  With

           WRIT PETITION NO. 129 OF 2026 (S/S)

Smt. Laxmi Devi                                       .....Petitioner

                                  Versus

State of Uttarakhand and Others                       .....Respondents


Counsel for the Petitioner        :       Mr. Sunder Dhauni, Advocate.

Counsel for the Respondents   :           Mr. Rajeev Singh, Additional
                                          Chief Standing Counsel.

                                  With

           WRIT PETITION NO. 130 OF 2026 (S/S)

Smt. Gauri Devi                                       .....Petitioner

                                  Versus

State of Uttarakhand and Others                       .....Respondents


Counsel for the Petitioner        :       Mr. Sunder Dhauni, Advocate.

Counsel for the Respondents   :           Mr. Rajeev Singh, Additional
                                          Chief Standing Counsel.

                                  With

           WRIT PETITION NO. 131 OF 2026 (S/S)

Arun Kumar                                            .....Petitioner

                                      1
                                                            2026:UHC:1160


                                  Versus

State of Uttarakhand and Others                       .....Respondents


Counsel for the Petitioner        :       Mr. Sunder Dhauni, Advocate

Counsel for the Respondents   :           Mr. Rajeev Singh, Additional
                                          Chief Standing Counsel.

                                  With

            WRIT PETITION NO. 132 OF 2026 (S/S)

Smt. Dharmwati                                        .....Petitioner

                                  Versus

State of Uttarakhand and Others                       .....Respondents


Counsel for the Petitioner        :       Mr. Sunder Dhauni, Advocate.

Counsel for the Respondents   :           Mr. Rajeev Singh, Additional
                                          Chief Standing Counsel.




Hon'ble Alok Kumar Verma,J.

These five writ petitions have been filed under

Article 226 of the Constitution of India with the following

prayers:-

"(I) Issue a writ, order or direction in the nature of mandamus commanding the respondents to grant appointment to the petitioners on the post of Assistant Teacher, Government Primary School, like other Shiksha Mitra.

(II) Issue any other writ, order or direction, as this Hon'ble court may deem fit and proper under the facts and circumstances of the case."

2. The case of the petitioners is that they were

appointed as Shiksha Mitra. The petitioner Alka Saxena and

the petitioner Dharmwati are presently posted as Shiksha

Mitra in Government Primary School, Udham Singh Nagar.

The petitioner Laxmi Devi and the petitioner Arun Kumar

2026:UHC:1160 are working as Shiksha Mitra in Government Primary School

in Tehri Garhwal and the petitioner Gauri Devi is currently

posted as Shiksha Mitra in Government Primary School in

Champawat. They possessed all eligibility conditions for

regular appointment as Assistant Teacher, Government

Primary School. They have obtained TET qualification and

they also possess two years' D.El.Ed qualification. They are

serving against the substantive posts and have

unblemished service record. They have relied upon a

Government Order dated 16.08.2019, wherein it was

provided that such Shiksha Mitra, who possess two years'

D.El.Ed qualification and have also possessed TET

qualification may be given regular appointment. One

Praveen Lal and Puran Ram have been appointed to the

post of Assistant Teacher in compliance with the order

dated 08.09.2025, passed by the Co-ordinate Bench of this

Court in WPSS No. 1689 of 2023, "Praveen Lal and Another

vs. State of Uttarakhand and Others". Therefore, the

petitioners are seeking parity.

3. Heard Mr. Sunder Dhauni, learned counsel for the

petitioners and Mr. Rajeev Singh Bisht, learned Additional

Chief Standing Counsel for the respondents.

4. Mr. Sunder Dhauni, Advocate, submitted that the

petitioners made several representations to the authorities,

but, the claim of the petitioners have not been considered

till date.

2026:UHC:1160

5. Mr. Sunder Dhauni, Advocate, appearing for the

petitioners, further submitted on instructions that the

petitioners are requesting to decide the present writ

petitions with a direction to the District Education Officer

(Elementary) concerned to look into the grievance, raised

by the petitioners.

6. Mr. Rajeev Bisht, Additional Chief Standing

Counsel, on instructions, has not opposed the request of

the petitioners.

7. The Writ Petitions are disposed of on the request

of the parties by permitting the petitioners to make

separate fresh representation with a certified copy of this

order to the District Education Officer (Elementary)

concerned within two weeks' from today. If the petitioners

make representation within two weeks' from today, the

District Education Officer (Elementary) concerned shall

examine the matter and take decision, as per law, as

expeditiously as possible but not later than eight weeks

thereafter.

___________________ ALOK KUMAR VERMA, J.

Date : 23.02.2026 Shiv/

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 
Latestlaws Newsletter