AMRESHWAR PRATAP SAHI, J. - (1.) HEARD learned Counsel for the peti­tioner, learned Counsel for the respondent No. 5 and learned standing Counsel for the State as well as learned Counsel for the Basic Shiksha Parishad.
(2.) THE challenge is to the order dated 2nd December, 2008. The writ peti­tion was entertained and the operation of the said order was stayed. The District Basic Shiksha Adhibari in the impugned order while cancelling the petitioner's selection and appointment as Shiksha Mitra has held that two different dales of birth are mentioned in respect of the petitioner according to the documents supplied by him and, therefore, since the petitioner has taken advantage by changing his dale of birth as such the selection deserves to be cancelled.
(3.) LEARNED Counsel for the petitioner contends that the only requirement under the Government Order is that a candidate should not be above the age of 30 years as on the first date of July of the year of recruitment in which selection has to be made.;