B. K. Narayana, J. - (1.) Heard learned counsel for the parties. The instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India for quashing the approval granted to the selection /appointment of the opposite party no. 5 as Shiksha Mitra in Primary School Pure Magan, Gram Panchayat Puraina, Block - Paraspur, District Gonda on various grounds. During the course of the argument, learned counsel for the petitioner has submitted that he is confining the writ petition only to the prayer for issuing a direction to the opposite party no. 2 to consider and decide the representation filed by the petitioner before the opposite party no. 2 on 26. 09. 2008 by which the petitioner had challenged the validity of the selection of the opposite party no. 5 as Shiksha Mitra and had also made a prayer therein that the petitioner be appointed as Shiksha Mitra within a definite period of time. Learned counsel appearing for the opposite parties has no objection to the grant of the aforesaid prayer of the petitioner. In view of the aforesaid, the writ petition is finally disposed of with a direction to the District Magistrate, Gonda, opposite party no. 2, to consider and decide the petitioner's representation dated 26. 09. 2008 (Annexure No. 8 to the writ petition) strictly in accordance with law by a reasoned and speaking order after affording opportunity of hearing to the opposite party no. 5 and all other concerned persons as expeditiously as possible, preferably within a period of two months from the date of production of certified copy of this order before him. .;