REEMA CHAUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Smt. Reena Chaubey, had earlier approached this Court by preferring Civil Misc. Writ Petition No. 54404 of 2006 complaining therein that she ought to have been appointed as Shiksha Mitra after the candidature of Jai Prakash Singh Yadav had been rejected as she is number one in merit thereafter as such it was she who was entitled to be offered appointment. This Court gave liberty to petitioner to represent before District Magistrate and thereafter District Magistrate, has proceeded to decide the matter on 20.01.2007 against which present writ petition has been filed.

(2.) Sri Sunil Kumar Singh, Advocate, appearing for petitioner contended with vehemence that in the present case there were two posts of Shiksha Mitra, one post for village Kataya and second post for village Baskhari and as petitioner was placed at the top of the merit list, as such in all eventuality appointment ought to have been offered to her, as such her candidature has been metted with arbitrary treatment.

(3.) From the side of the respondents it has been contended that rightful view has been taken and no interference is required in the same.