INDU MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner/appellant has filed the present Special Appeal against the Judgement and Order dated 2.2.2009 passed by the learned single Judge dismissing Civil Misc. Writ Petition No.2367 of 2009 filed by the petitioner/appellant (Smt. Indu Maurya).

(2.) 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 76 of the Paper Book of the Special Appeal. The Gram Shiksha Samiti, Gram Panchayat, Lavkara prepared a merit list including the names of only three applicants viz., Smt. Indu Maurya (petitioner/appellant herein), 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 79 of the Paper Book of the Special Appeal.

(3.) IT further appears that one Smt. Sudha Tiwari submitted her Objections dated 13.6.2007 before the sub-Committee, inter-alia, stating that even though her application had already been submitted for appointment as Shiksha Mitra but the same was not sent by the Gram Shiksha Samiti to the District Level Committee. Copy of the said Objections dated 13.6.2007 submitted by Smt. Sudha Tiwari appears at page 84 of the Paper Book of the Special Appeal.