A.P.SAHI,J. - (1.) Heard Sri Manoj Kumar (Sharma), learned counsel for the appellant.
(2.) This appeal questions the correctness of the judgement of the learned Single Judge, whereby the appellant's claim for quashing the order dated 13th November, 2007 passed by the Director of Education rejecting her representation for giving appointment as an Assistant Teacher on the strength of special B.T.C. 2004 training has been rejected.
(3.) The learned Single Judge after traversing the facts came to the conclusion that the very application form of the appellant was not received and available, and that she had been successful in getting training utilizing a similar name of another selected candidate. The learned Single Judge, therefore, dismissed the writ petition after recording a finding, that the conclusion drawn by the Director of Education in the impugned order was correct and was based on a proper appraisal of facts on record.;