Rajesh Singh Chauhan,J. - (1.) Heard Sri Onkar Singh, learned counsel for the petitioner and Sri Ran Vijay Singh, learned counsel for the opposite parties.
(2.) By means of this petition, the petitioner has prayed following reliefs:- (I) Issue a writ, order or direction in the nature of Certiorari for quashing the definition of "Shiksha Mitra" as provided in Clause 2 (V) of the Uttar Pradesh Basic Education (Teacher) Service Rules, 1981, to the extent which says that the "Shiksha Mitra" means "working Shiksha Mitra" Annexure No.1. (II) Issue a writ, order or direction in the nature of Certiorari for quashing and set aside all the consequential Government Orders, to the extent which treats "Shiksha Mitra" as "Working Shiksha Mitra". (III) Issue a writ, order or direction in the nature of mandamus commanding to the opposite parties to give all the benefits i.e. weightage of Shiksha Mitra, as per her Shiksha Mitra experience, to the petitioner ignoring the condition of "Working Shiksha Mitra". (IV) Issue a writ, order or direction in the nature of mandamus commanding to the opposite parties, to permit the petitioner to rejoin on the post of Shiksha Mitra, in Primary School Badiyan Kheda, Block Sikandarpur Karna, District Unnao. (V) Issue any other writ, order or direction that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and allow this writ petition with cost."
(3.) By means of order dated 13.1.2021, this Court while considering the request of the learned counsel for the petitioner to file amendment application granted him time to file such application to explain the term 'working Shiksha Mitra' as indicated in Appendix-I of the Uttar Pradesh Basic Education (Teachers) Service (Twentieth Amendment) Rules, 2017.;