A.P.Sahi, J. - (1.) The petitioner claims that she was selected and appointed as Shiksha Mitra against the post which had fallen vacant on account of the absence of Smt. Gyanti Devi, respondent No. 6. The petitioner contends that since Smt. Gyanti Devi was absent for more than a year, the Village Education Committee had passed a resolution in her favour. A letter of appointment was issued on 29.9.2007. After having been appointed the petitioner claims that she was performing her duties and renewal of her appointment was also resolved by the Committee on 10.5.2008.
(2.) It is urged that in these circumstances there was no occasion to allow respondent No. 6 to come back and rejoin her post after such a long absence. The claim of respondent No. 6 was rejected by the Basic Education Officer on 22nd July, 2008 (a copy of the said order is Anneuxre-13 to the writ petition).
(3.) It appears that the matter was sought to be reviewed at the instance of respondent No. 6 and the Basic Education Officer reviewed the earlier order on 15.10.2008 which is under challenge in this petition.;