KAVITA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel Sri Sanjiv Singh in support of this appeal. Learned Standing Counsel appears for respondents No. 1, 2 and 3. Sri Rajeshwar Singh appears for the respondent No. 4. Sri V. K. Singh appears for respondent No. 5. Sri Nasiruddin Warsi appears for respondent No. 6 and Sri R. K. Ojha appears for the contesting respondent No. 7.

(2.) THE contest in this matter is between the appellant-Smt. Kavita Devi and the respondent No. 7-Dharmendra Kumar Singh, which is for the post of shiksha Mitra. Both the appellant-Smt. Kavita Devi and the respondent No. 7-Dharmendra Kumar Singh were claiming to be appointed on a post of shiksha Mitra in a village, namely, Paliya Milki of district Kushi Nagar. In the said village, there were two posts of Shiksha Mitra, which were advertised. One post was reserved for a female candidate and the other one was for a general candidate.

(3.) THE respondent No. 6-Smt. Mansha Devi was placed at serial No. 1 in the merit list, as she had secured 58. 5% quality point marks. The respondent no. 7-Dharmendra Kumar Singh had secured 56. 5% quality point marks and was placed at serial No. 2 and the appellant-Smt Kavita Devi, having secured 56. 2% quality point marks, was placed at serial No. 3.