ANIL KUMAR,J. - (1.) HEARD Sri O.P. Sharma learned counsel for the petitioner in Writ Petition No. 6233 (S/S) of 2009 and Sri S.N. Misra, learned counsel for the petitioner in Writ Petition No. 1727(S/S) of 2010, Sri Vishal Verma, learned counsel appearing on behalf of District Basic Education Officer, Gonda and the learned Standing Counsel appearing on behalf of other opposite parties.
(2.) WITH the consent of the learned counsel for the parties, as the controversy involved in both the writ petition are arising out of the same cause of action so both are heard and decided by a common judgment. BRIEF FACTS OF THE CASE The facts in brief are that on 27.10.2005, an advertisement was issued by Zila Basic Shiksha Adhikari, Gonda in various newspapers thereby calling upon an application from eligible candidates for appointment on the post of Shiksha Mitra. One of the post of Shiksha Mitra in the said advertisement was in respect to Shiksha Mitra at Primary Vidyalaya, Kungaiya situate at village Chhapia, Block Chappia, district Gonda.
(3.) AS per the terms and conditions of the advertisement, the candidates had to submit their application form alongwith the requested documents by 15.12.2005. However, by way of corrigendum ,the last date for submission of the application form was extended uptil 17.12.2005.Further, one of the requested condition to be fulfilled by a candidate was in respect to the submission of "Domicile Certificate" alongwith their application form. In response to above said advertisement, the petitioners of both the writ petition, namely, Aasha Devi and Abha Shukla alongwith other candidates submitted their application form.;