MEERA YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned standing counsel.

(2.) AN advertisement was issued on 17.7.2007, which was published in the newspaper Danik Jagran on 20.7.2007 inviting application from eligible candidate for the post of Aganbari worker and sweeper/sahaika.

(3.) IT is submitted by the learned Counsel for the petitioner that under the Kasimabad Block there are three village namely Gram Sabha Dharwan, Resulpur, Hundarahi that two Aganbari workers are already working in the village namely one from Dharwan and other from Hundarhi as such post advertised was belonged to village Rasulpur. The petitioner is resident of village Rasulpur whereas respondent No. 6 is resident of village Hundarahi as such respondent No. 6 is not eligible for appointment on the post of Aganbari belonging to Village Rasulpur.