- (1.) This writ petition has been filed under Article 226 of the Constitution for quashing the order dated 9.7.2008 passed by the District Magistrate, Ballia the respondent no. 3 whereby the representation of the petitioner for appointment as Shiksha Mitra has been rejected.
(2.) Shorn of unnecessary details, the brief facts are:- An advertisement was issued from the office of the Visheshag Basic Shiksha Adhikari, Ballia inviting applications for appointment as Shiksha Mitra in primary schools run by the Basic Education Board for different primary school in district Ballia. In pursuance of the said advertisement the petitioner as well as the respondent no.6 both made application. In village Khanpur out of the two post which were advertised one post was reserved for woman. At the recommendation of the Village Education Committee Reoli, which was approved by the District Level committee the petitioner was appointed by means of appointment letter dated 10th August, 2007 issued from the office of the Visheshag Basic Shiksha Adhikari, Ballia.
(3.) It appears that one Vijay Kumar Tiwari the respondent no.6 herein was selected and a letter was issued from the office of the Visheshag Basic Shiksha Adhikari, Ballia on 29th September, 2007 to the Gram Pradhan who is the Chairman of the Village Education Committee. The petitioner made representation to the concerned authority that the Village Education Committee had recommended his name and as such he should be sent for training. When his representation failed to find any favour from the concerned authorities he preferred Writ Petition No. 61866 of 2007 before this Court. The said writ petition was disposed of by this Court on 17.12.2007 with a direction to the District Magistrate to decide the representation of the petitioner.;