SANGEETA CHANDRA, J. - (1.) This writ petition has been filed by the petitioner challenging the order dated 02.06.2012 passed by the District Magistrate, Sant Ravidas Nagar (Bhadohi) rejecting the claim of the petitioner for his continuance as Shiksha Mitra in Primary School, Chakbasehu, Gram Sabha Banjari, district Sant Ravidas Nagar. A further prayer has been made by the petitioner that he may be allowed to continue as Shiksha Mitra in the said school.
(2.) It is the case of the petitioner as argued by his counsel Mr. Sanjeev Singh that the petitioner was selected as Shiksha Mitra for Primary School, Chakbasehu, in pursuance of an advertisement issued in April, 2001. At Gram Sabha Banjari in District Sant Ravidas Nagar, there are two Primary Schools, namely, Primary School, Chakbasehu and Primary School, Banjari. As per the Government Orders relating to Shiksha Mitra dated 26.05.1999 and 01.07.2000, the first post of Shiksha Mitra in a Primary School will go to a candidate belonging to the caste of village Pradhan. The post of village Pradhan in 2001 was reserved for Scheduled Castes candidate and therefore as per Government Policy, the first post of Shiksha Mitra in the said school was reserved for Scheduled Caste candidate.
(3.) In Primary School, Chakbasehu, Santosh Kumar, a Scheduled Castes Category candidate, and in Primary School, Banjari, Maujlal, a Scheduled Castes Category candidate were selected. For Primary School, Chakbasehu, the petitioner Awdhesh Pratap Singh and for Primary School, Banjari, Sarla Devi were selected as unreserved Category candidates. The District Level Committee, Sant Ravidas Nagar headed by the District Magistrate had given its approval to the said selection in May, 2001.;