Irshad Ali, J. - (1.) The present special appeal has been filed challenging the judgment and order passed by learned Single Judge dated 25.04.2008 in Writ Petition No. 21231 of 2008 (Anil Kumar Kushwaha vs. State of U.P. and others).
(2.) On perusal of the records of the present special appeal, it transpires that the State Government had issued a G.O. on 10.10.2005 whereby guidelines were framed for selection and appointment on the post of Shiksha Mitra. The G.O referred to hereinabove laid down certain conditions for making selection and appointment on the post of Shiksha Mitra.
(3.) In pursuance to an advertisement, applications were invited for selection and appointment on the post of Shiksha Mitra for Primary School, Kaithi-II, District Sonebhadra. In pursuance to the advertisement issued, several candidates applied including the appellant/petitioner and respondent no.5. A meeting of Gram Sabha Samiti, Gram Panchayat, Nipraj, Kaithi-II, District Sonebhadra was held on 15.11.2005. A list of selected candidates as per the proposal made by the Gram Sabha Samiti, Gram Panchayat, Nipraj, Kaithi-II, District Sonebhadra was finalised wherein the petitioner was placed at serial no.1 and recommendation was made for his appointment.;