(1.) This original application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 feeling aggrieved by the impugned selection/appointment of respondents No.5 pursuant to interview held on 29.6.2002 for the post of Gram Vidya Upasak in GPS Kharu with prayer to set aside the same with the direction to appoint him in his place.
(2.) The case of the applicant in brief is that interview was held for the post of Gram Vidya Upasak for GPS Kharu Block Chopal in Gram Panchayat Deoth on 29.6.2002. The applicant also appeared in the said interview alongwith respondent No.5 among others. Following the selection process respondent No.5 was appointed as Gram Vidya Upasak. The applicant has challenged the selection of respondent No.5 on the ground that he does not belong to the Gram Panchayat Deoth and had produced wrong certificate of being resident of this Panchayat on the basis of which he was given weightage of 10 marks. His claim is that if these 10 marks are not counted in favour of respondent No.5 as he is resident of Gram Panchayat Khagna, then the applicant emerges as the next eligible candidate for appointment as Gram Vidya Upasak for GPS Kharu. Based on these facts the applicant has challenged the selection/appointment of respondent No.5 with the prayer to set aside the same.
(3.) Reply was filed by respondents No.1 to 3 in which the claim of the applicant was opposed. The main contention of the respondents is that the selection process for the post of Gram Vidya Upasak for GPS Kharu was in accordance with the provisions of the scheme and the marks awarded to respondent No.5 were also as per the relevant provisions of the scheme. 10 marks given to respondent No.5 for being resident of Gram Panchayat Deoth were also awarded according to the scheme and as per the documentary proof produced by him at the time of interview.