SARITA DEVI Vs. RAMESH KUMAR

JUDGEMENT

(1.) Impugned is the Judgment passed by the Learned Writ Court on 22.2.2007, where under the panel in which appellant figured at S. No. 1 has been quashed and the respondents therein have been directed to make appointment of Rehbar-e-Taleem as per the first panel, wherein respondent No.1 figured at S. No. 2.

(2.) For appreciating the matter in its right perspective it shall be quite advantageous to precisely notice the factual background.

(3.) The Government vide its order No. 396-Edu dated 28.4.2000 sanctioned the launching of the scheme of Rehbar-e-Taleem, interms whereof (Rehbar-e-Taleem) Teaching Guide were to be engaged. VLC(Village Level Committee) were to prepare the penal.