SUDHA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner/appellant has filed the present Special Appeal against the Judgment and Order dated 2.2.2009 passed by the learned single Judge dismissing Civil Misc. Writ Petition No. 2373 of 2009 filed by the petitioner/appellant (Smt. Sudha Tiwari). It appears that an advertisement dated 26.10.2005 was published in the newspaper dated 27.10.2005 inviting applications for appointment of Shiksha Mitra in the District Ballia for the academic session 2005-06 in respect of various Primary Schools, including two posts of Shiksha Mitra at Primary School, Lavkara, District Ballia. Copy of the said Advertisement dated 27.10.2005 appears at page 69 of the Paper Book of the Special Appeal.

(2.) The Gram Shiksha Samiti, Gram Panchayat, Lavkara prepared a merit list including the names of only three applicants viz., Smt. Indu Maurya, Smt. Suman Kushwaha and Shri Prem Chandra Arya, and sent the proposal for selection of Smt. Indu Maurya and Smt. Suman Kushwaha to the District Level Committee for approval. Copy of the proceedings of the meeting of the Gram Shiksha Samiti held on 31.12.2005 appears at page 75 of the Paper Book of the Special Appeal.

(3.) It appears that as various objections were received in respect of the selection of Shiksha Mitra in the District Ballia, the District Magistrate, Ballia by the Order dated 1.6.2007 constituted a sub-Committee. Copy of the said Order dated 1.6.2007 appears at page 78 of the Paper Book of the Special Appeal.