C.K. Prasad, C.J. and Arun Tandon, J. - (1.) WRIT petitioner -appellant, aggrieved by order dated 30.11.2009 passed by a learned Single Judge in Civil Misc. Writ Petition No. 64694 of 2009, has preferred this appeal under Rule 5 Chapter VIII of the Allahabad High Court Rules, 1952.
(2.) AN advertisement was published on 8.8.2008 for appointment of Shiksha Mitra. Government Order dated 6.5.2008 rescinds the earlier decision which provided to give preference to the persons engaged in non -formal education. Writ petitioner -appellant (hereinafter referred to as the 'appellant') contended before the learned Single Judge that Government Order dated 6.5.2008 shall not apply as the vacancy is of the year 2006 -2007. Aforesaid plea of the appellant did not find favour with the learned Single Judge and he dismissed the writ petition by the order impugned in the present appeal. Mr. K.K. Mani, appearing on behalf of the appellant, reiterates the same submission before us. We do not find any substance in the submission of Mr. Mani. Vacancy of Shiksha Mitra arises every year and may be in accordance with the policy of the State that a Shiksha Mitra appointed in a particular session is allowed to continue in the next session. Here, undisputedly, the Government Order dated 6.5.2008 was in existence on the date of advertisement of the vacancy. The learned Single Judge has rightly observed that the same will govern the case.
(3.) WE are of the opinion that consideration of the matter by the learned j Single Judge does not suffer from any error calling for interference in this appeal. We do not find any merit in the appeal and it is dismissed accordingly.;