- (1.) Heard Sri Sanjay Kumar Pandey, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) This is a peculiar writ petition where the Sub-Divisional Magistrate, Naugarh, District Siddharth Nagar, on the basis of the report of the Naib-Tehsildar has proceeded to disbelieve the marriage of the petitioner with Sri Manoj Kumar, her husband, and having expressed doubt about the marriage has cancelled the residence/domicile certificate issued to the petitioner for the purpose of seeking appointment as a Shiksha Mitra.
(3.) This exercise had been undertaken on the strength of some letter dispatched by the District Basic Education Officer on 21st April, 2006 wherein, it was alleged that there are contradictory reports about the marriage of the petitioner and also that it had not taken place as on the date when the certificate was issued to the petitioner.;