Amreshwar Pratap Sahi, J. - (1.) Heard learned counsel for the petitioner, learned standing counsel for the respondent Nos. 1, 2 and 3. Notice has been accepted by Sri S.K. Anwar for the respondent Nos. 3 and 5 and Sri Anuj Kumar for the respondent No. 4.
(2.) The main contest is with the respondent No. 6 who was issued notice and the acknowledgement has been returned after service of the notice on her. This service has been effected way back in the year 2007 but no counsel has put in appearance on behalf of the said respondent nor any counter-affidavit has been filed. So far as the respondent No. 7 is concerned the impugned order is in his favour against the post of general category, whereas the claim of the petitioner is against the post of reserved category. There is no clash of interest between the petitioner and the respondent No. 7. Therefore notice for the said respondent stands waived.
(3.) This dispute relates to the appointment on the two posts of Shiksha Mitra in a Primary School under the provisions of the government order promulgated for the said purpose. As noticed above inspite of service of notice none of the contesting respondents including the learned standing counsel have chosen to file any counter- affidavit in this matter. A stay order was granted on 27.4.2007 which has been continued from time to time.;