Surya Prakash Kesarwani, J. - (1.) Heard Smt. Anita Tripathi, learned counsel for the petitioners, Sri H.C. Pathak, learned standing counsel for respondent No. 1 and 3 and Sri M.D. Misra, learned counsel for respondent No. 5. No one appears for respondent Nos. 2 and 4.
(2.) This writ petition has been filed by the Gram Shiksha Samiti praying to quash the order dated 24.6.2011 passed by District Magistrate, Sant Kabir Nagar directing for payment of honorarium to the respondent No. 5.
(3.) Submission of learned counsel for the petitioner is that by unanimous resolution dated 19.5.2007 the engagement of respondent No. 5 (Shiksha Mitra) was cancelled after following due procedure as provided in clause 9 of the Government Order No. 2604/15 -5 -99 -282 -98. The said resolution has not been set aside by any authority of Court. Under the circumstances it was not open for the District Magistrate to issue direction by the impugned order to pay honorarium to the respondent No. 5. It is further submitted that the resolution dated 19.5.2007 was not challenged by the petitioner before any Court.;