SAVITRI Vs. STATE OF U P

JUDGEMENT

(1.) A. P. Sahi, J. Heard Sri M. P. Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) A supplementary-affidavit has been filed today bringing on record the documents pertaining to the selection proceedings which also indicates the inter se merit of the candidates who had applied for the post in question. From a perusal thereof, it is evident that the merit of the respondent No. 5 Km. Sadhana Maurya is calculated at 63. 93 whereas that of the petitioner Savitri Devi is 56. 85.

(3.) IN view of the aforesaid recital made in the Government Order, it is obvious that every candidate who is entitled to apply for the post of Shiksha Mitra, should belong to and be a resident of the Gram Sabha concerned.