Amreshwar Pratap Sahi, J. - (1.) THE petitioner is stated to be aged about 45 years and is a housewife. She was appointed as a Shiksha Mitra, but she did not attend duty on account of her mental disorder as certified by the Doctor. According to the petitioner, she has continued her treatment for another year but she has not been allowed to join thereafter and discharge her duties. Learned counsel for the petitioner Sri Ashish Srivastava, holding brief of Sri Indrasen Singh Tomar submits that the petitioner is fully cured and she is fit to discharge her duties as a Shiksha Mitra.
(2.) THERE is no provision in any Government Order for appointment of any mentally disordered person in Government service and only persons who come under the physically handicapped category can be appointed. The petitioner absented herself from duties for such a long period. The Government order for Shiksha Mitra does not make any provision for grant of medical leave for such a long period. The argument of the learned counsel for the petitioner cannot be accepted. The writ petition is dismissed.;