HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- SPECIAL APPEAL No. - 1857 of 2011 Petitioner :- Km. Rakhi Chaurasia Respondent :- State Of U.P. Thru' Principal Secry., Basic Edu. & Ors. Petitioner Counsel :- Radhey Raman Mishra Respondent Counsel :- C.S.C.,Tej Bhan Singh Hon'ble Syed Rafat Alam,Chief Justice Hon'ble Krishna Murari,J.
Heard learned counsel for the appellant and also perused the record.
Admittedly, the scheme of Shiksha Mitra has come to an end, and therefore, the appellant now cannot be allowed to claim appointment on the strength of selection held in the year 2008. Besides that, on the basis of the selection held in 2008, two persons were already appointed.
Learned counsel for the appellant submits that since selection of Ashok Kumar and Maya Devi, who were initially appointed, have now been cancelled, the respondents ought to have considered to offer appointment to the appellant against the vacancy caused on account of their removal.
We do not find any force in the submission for the reason that the scheme under which Shiksha Mitras were being appointed, has been put to an end after enforcement of Right to Education Act, 2009. The appointment of Shiksha Mitras having been stopped under the Government Order dated 02.06.2010, the appellant cannot claim appointment under the scheme which is no longer in existence.
In view of above, we do not find any error in the order of the learned Single Judge.
The appeal, being without merit, stands dismissed.
Order Date :- 23.9.2011 (Krishna Murari, J.) (S.R. Alam, C.J.) VKS