ANSARI SHAHANA TABASSUM KHALILUDDIN Vs. CHAIRMAN/ PRESIDENT, ZILLA NIVAD SAMITI, ZILLA PARISHAD, JALNA AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) The petitioner is objecting to the decision of the Grievance Committee for Entertaining Complaints of Shikshan Sevak, Mumbai, Camp at Aurangabad, dated 1-3-2012, whereunder the Grievance Committee has directed quashment of appointment of the petitioner as a Shikshan Sevak and has further issued direction to the Zilla Parishad to appoint respondent No. 04 herein as a Shikshan Sevak.

(3.) The petitioner participated in the process of selection for appointment to the post of Shikshan Sevak in the schools operated by the Zilla Parishad, Jalna. The petitioner belongs to open category and having secured highest numbers of marks at B.Ed. examination as well as in the interview, has been selected to the post of Shikshan Sevak from amongst open category.