SHABIHUL HASNAIN, J. - (1.) DELAY in filing the appeal is condoned. Heard learned counsel for the petitioner Sri Raj Kumar Mishra and Sri Jyotinjay Verma for the opposite party No.2.
(2.) THIS special appeal has been filed challenging the order passed by leaned Single Judge dated 23rd December, 2009, by means of which the appellant's prayer that on the termination of services of one Smt. Shamim Bano, she being at serial No.1 of the waiting list ought to have been given appointment, has been rejected. Smt. Shamim Bano had also filed a writ petition challenging her termination and both the petitions were decided by a common order. Since this appeal has been filed by Smt. Seema Srivastav, we confine ourselves to the merits of her claim without prejudice to the rights of Smt. Shamim Bano to challenge the aforesaid order.
(3.) SMT . Shamim Bano was selected and recommended for the post of Shiksha Mitra in Primary School Utraula on 22nd January, 2005. While she was working, as such, on the basis of the order dated 18th October, 2007 she was removed from service on 6th December, 2007, allegedly on the ground that her domicile certificate was cancelled.;