REHANA PARVIN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioner is claiming selection for engagement as Shiksha Mitra on the basis of her being migrated after marriage to a village where the current selection has been held from another village where she was working as Shiksha Mitra. According to her in terms of Government Orders dated 15.06.2007 and 21.01.2008, first preference should be given to her. The matter may be considered by the concerned District Magistrate before whom the petitioner shall make a representation giving all the details, who will decide the same within a period of one month from the date a certified copy of this order is produced before him. It is also made clear that strict adherence to the provisions of the relevant Government Orders should be made. It is further directed that while considering the claim of the petitioner the claim of Smt. Geeta Devi/ respondent No. 5 will also be looked into by the concerned Magistrate. With the aforesaid observation, the writ petition is disposed of.