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Judgment
On the oral prayer made by learned counsel for the petitioner, Secretary, Higher Education, Government of Uttarakhand is permitted to be added as respondent no.6. Amended memo of parties shall be filed in the Registry within twenty-four hours.
This writ petition was filed in public interest in 2020 seeking the following reliefs:-
“i)to direct the respondents to investigate in the matter of fake teachers who have been appointed on basis of forged certificates in the primary and junior high schools of State of Uttarakhand through independent agency.
ii) to direct the respondent No.1/ Secretary School Education, Government of Uttarakhand to scrutinize orders passed by subordinate officers who has given clean chit to the fake teachers without conducting proper departmental inquiry.
iii) to direct respondent No.1/ Secretary, School Education, Government of Uttarakhand to take strict action against those delinquent officers who are in collusion giving clean chit to the fake teachers after conducting a fake departmental inquiry.”
Learned State Counsel has produced in Court written instructions dated 28.11.2025, received by him from the office of Director, Elementary Education, Uttarakhand.
The progress made by State authorities in verification/ screening of educational certificates/ testimonials of teachers serving in Government Primary School has been mentioned in the report annexed with the written instructions. Perusal of the report reveals that till 15.10.2024, total 151367 educational certificates/ testimonials were sent for verification/ screening to different Boards, Universities and Institutions, against which, 128048 educational certificates/ testimonials have been verified. It further reveals that till 17.11.2025, number of verified educational certificates/ testimonials was 129777. The report further indicates that there were 33055 teachers serving in primary schools, out of which, educational certificates/ testimonials of 24820 teachers have been verified and the process of verification of educational certificates/ testimonials in respect of 7553 serving teachers and 682 retired teachers is on. It further reveals that documents submitted by 80 teachers were found to be fake/ fabricated and necessary action was taken against such 80 teachers.
Learned State Counsel further submits that process of verification of educational certificates/ testimonials of remaining teachers shall be completed as early as possible.
Since the State authorities have embarked upon the exercise of verification/ screening of educational certificates/ testimonials of primary school teachers and the exercise has been completed to a considerable extent, therefore, we dispose of the writ petition with direction to respondent nos.1 and 2 to have the verification/ screening of educational certificates/ testimonials of all teachers serving in all Government Schools/ Government Aided Schools completed as early as possible.
Secretary, Higher Education is also directed to hold similar exercise in respect of teachers serving in Government Degree/ Post Graduate Colleges, and also in respect of the State Funded Universities within State of Uttarakhand with the help of competent authority in such Universities.
We hope and trust that the State Government shall take appropriate action against teachers whose educational certificates/ documents are found to be fake/ fabricated, in a time-bound manner.
Pending application, if any, also stands disposed of.