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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/
