(1.) Petitioner before this Court is aggrieved by the order of the Basic Shiksha Adhikari dated 13.04.2012 where under the approval granted to the appointment of the petitioner as Shiksha Mitra has been revoked and her contract in that regard had been brought to an end.
(2.) Facts in short leading to the present writ petition are as follows.
(3.) Petitioner was selected for the post of Shiksha Mitra, while working as Shiksha Mitra she made an application for being admitted to B.T.C. Course 2010. Along with her application for such B.T.C. training course, she also enclosed a mark-sheet issued by the Registrar, Sampurnanand Sanskrit Vishwavidyalaya pertaining to the degree of Shiksha Shastri.