- (1.) Heard learned counsel for the parties.
(2.) The dispute relates to engagement of Shiksha Mitra for the Primary Vidyalay, Bagebah, Block Khajni, District Gorakhpur. Initially respondent no.4 Abhishek Tripathi was engaged as Shiksha Mitra in the aforesaid institution. Thereafter it appears that the petitioner raised some objection and the selection of Abhishek Tripathi was cancelled and in his place petitioner was selected vide order dated 18.12.2009. Abhishek Tripathi thereafter raised objection that the experience certificate filed by the petitioner with regard to her claim of serving as Informal Instructor which after due verification, was found to be forged as such the District Basic Education Officer, Gorakhpur vide order dated 02.11.2010 (Annexure 10) cancelled the selection of petitioner Anuradha Tripathi.
(3.) Petitioner filed Writ Petition No.69116 of 2010, challenging the order dated 02.11.2010 passed by the District Basic Education Officer. This Court vide order dated 29.11.2010 stayed the operation of the order dated 2.11.2010. Thereafter the Writ Petition No.69116 of 2010 was allowed vide order dated 19.04.2011 and the matter was remitted to the District Basic Eduction Officer, Gorakhpur for passing fresh order after affording opportunity to the petitioner Anuradha Tripathi and other concerned parties. Notices were issued to the relevant parties and finally by order dated 14.06.2011 the District Basic Education Officer cancelled the selection of petitioner Anuradha Tripathi on the finding that she had submitted forged certificate with regard to her experience as Informal Instructor.;