- (1.) Heard the counsel for the Appellant Sri Rama Kant Dixit, Sri Jyotinjai Verma for Basic Shiksha Adhikari and Sri Pradeep Kumar Singh for Respondent No. 5.
(2.) This special appeal challenges the order passed by the learned single Judge dated 18.3.2010, by means of which the order dated 15.9.2009, by which the Appellant was given appointment on the post of Shiksha Mitra, considering his merit in the selection held in the year 2004-05, apparently in pursuance of the order passed by this Court in Writ Petition No. 775 (S/S) of 2006 filed by Respondent No. 5 for deciding the representation, has been quashed and the writ petition has been allowed.
(3.) In short, the facts of the case are that the selection for appointment on the post of Shiksha Mitra was held in the year 2004-05, in which selection, Vinay Kumar Singh, the Respondent No. 5 in the present special appeal (Petitioner in the instant writ petition) was selected and appointed. The present Appellant, Arun Kumar Tiwari (Respondent No. 5 in the instant writ petition) challenged the aforesaid selection by means of Writ Petition No. 7032 (S/S) of 2004. This writ petition was disposed of with a direction that Vinay Kumar Singh would continue upto May and thereafter a fresh selection be held.;