- (1.) THE appellant was selected for being appointed on the post of Shiksha Mitra under the relevant Government Orders. She appears to have applied against the advertisement in respect of an urban area along with a large number of candidates for other institutions. It is the categorical case of the appellant that 22 selected candidates who had also applied against the same advertisement were given appointment and they had joined their duties on 17.4.2010.
(2.) THE candidature of the appellant was placed in the category of 'Disputed' by the Assistant Basic Shiksha Adhikari for no fault on her part and in the absence of any litigation in relation to the post on which she was selected. Sri M.A. Qadeer has vehemently urged that the word' 'Vivadit' has been wrongly mentioned against the candidature of the appellant and she was deprived of the appointment for extraneous considerations. Later on the appellant has been informed that she cannot be offered appointment in view of the Government Order dated 2.6.2010 which prohibits making of a fresh appointment after the promulgation of the Compulsory Education Act, 2009 which has come into effect from 1.4.2010. The aforesaid communication has been assailed in the writ petition giving rise to the present appeal. The appellant has also assailed the Government Order dated 2.6.2010 contending that the same would apply prospectively and not in relation to selections which had already been held prior to the issuance of the Government Order dated 2.6.2010. Alternatively, an argument has been made by Sri Qadeer to the effect that the even otherwise the Government Order dated 2.6.2010 does not in any manner impair the selection of the appellant inasmuch as, the said Government Order only prohibits fresh appointments in future and does not declare the entire scheme a nullity. He, therefore, submits that on both counts the orders impugned are unsustainable and the learned Single Judge committed an error by dismissing the writ petition on the ground that the Government Order dated 2.6.2010 deprives the appellant of her right to claim appointment.
(3.) LEARNED Standing Counsel Sri Pipersenia on the other hand submits that the claim of the appellant is misplaced inasmuch as after the promulgation of the Government Order, she was not entitled for any appointment and even otherwise mere selection does not give any right of appointment. He further submits that in the absence of any future direction of the State Government such a claim of the appellant cannot be accepted and the learned Single Judge has not committed any error in dismissing the writ petition. Having heard learned counsel for the parties and having perused the judgment impugned, we find that the learned Single Judge has rested his conclusion on the strength of the legal principle that a selected candidate does not have any indefeasible right to claim appointment. It has further been held by the learned Single Judge that the policy as enunciated in the Government Order dated 2.6.2010 also dis-entitles the appellant from claiming any appointment.;