Devendra Pratap Singh, J. - (1.) Heard counsel for the parties.
(2.) This petition is directed against an order dated 09.07.2010 rejecting the claim and representation of the Petitioner in pursuance of the directions of this Court dated 23.04.2010.
(3.) It appears that one post of Shiksha Mitra was created in primary school, Islampur, Santkabir Nagarin 2003 -2004 and as the post of Gram Pradhan of GramSabha, Dhodhai in Santkabir Nagar, within which the aforesaid primary school was situated, was reserved for OBC category, the Respondent No. 6 along with other applied. While the selection process was still going on a second post of Shiksha Mitra was created in 2005 and in pursuance of an advertisement dated 27.10.2005 the Petitioner applied. The Respondent no. 6 was selected for the first post of Shiksha Mitra and the candidature of the Petitioner was rejected forcing her to file Writ Petition No. 11272 of 2006 which was finally disposed off on 28.02.2006 asking the District Magistrate to consider her grievance. In pursuance thereof, the District Magistrate rejected the claim of the Petitioner vide order dated 28.04.2006 on the ground that the second post of Shiksha Mitra against which the Petitioner had applied was of unreserved category and accordingly, selection has been made. This order was again subjected to challenge by the Petitioner in Writ Petition No. 40994 of 2006. After hearing the parties, the court found that the District Magistrate has not considered the specific claims of the parties and had passed a confusing order and thus it allowed the writ petition vide order dated 23.04.2010 quashing the order dated 28.04.2006 and remanding for decision afresh. In pursuance there of, the present impugned order has been passed.;