- (1.) The petitioners are twenty in number. They claim that they are working as part-time teachers in Kasturba Gandhi Balika Vidyalaya in the State of Uttar Pradesh. The Central Government has launched a scheme known as Kasturba Gandhi Balika Vidyalaya Scheme for universalization of education to strengthen the primary education and for setting up residential schools at Upper Primary Level for girls belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and minorities. Under the said scheme, the State Government has established 746 educational institutions in the name of Kasturba Gandhi Balika Vidyalaya (for short, "KGBV") for catering the educational requirement of girl child belonging to backward development blocks. Originally the said scheme was under implementation as an independent scheme but with effect from 01st April, 2007 it was merged with the Sarva Shiksha Abhiyan programme. Further changes have also been effected in the said scheme to bring the same in conformity with the Right of Children to Free and Compulsory Education Act, 2009 enforced from 01st April, 2010.
(2.) The petitioners claim that they have got their under-graduate degree and some of them have B.Ed. degree also. All the petitioners have been selected as part-time teachers on contract basis and are said to be working in different KGBV in the State of U.P.. The petitioners further claim that their contract has been renewed by the competent authority i.e. the District Magistrate and all of them are presently working.
(3.) The grievance of the petitioners is that they are entitled to be given weightage in the appointment of the trainee teachers.;