SAROJ CHAUDHARY Vs. STATE OF U P

JUDGEMENT

(1.) THIS intra Court appeal under the Rules of the Court arises from the judgment/order of the Hon'ble Single Judge dated 29. 1. 2008 dismissing petitioner-appellant's Civil Misc, Writ Petition No. 5253 of 2008 against the order canceling her appointment as Shiksha Mitra.

(2.) WE have heard Sri L. C. Srivastava, learned Counsel for the appellant and Sri Rakesh Pande, learned Counsel appearing for the contesting respondent No. 4 and also perused the record.

(3.) IT is vehemently contended on behalf of the appellant that sub-clause (10) of the Government order dated 10. 10. 2005 does not bar selection and appointment of a grand daughter of the Chairman and Secretary of the Shiksha Samiti as Shiksha Mitra. He submits that under the aforesaid clause though the appointment of grandson has been prohibited but grand daughters are not included in the definition of close relative as given in sub-clause (10) of the Government order dated 10. 10. 2005, hence the Hon'ble Single Judge fell in error in dismissing the writ petition.