CHANCHAL KUMARI Vs. STATE & ORS.

JUDGEMENT

(1.) The controversy involved in both these writ petitions relates to the appointment of RET teaching guides in Govt. Primary School, Morchapur, Tehsil Bishnah. As the facts and the law point involved in these writ petitions are similar, therefore, the same are being disposed of by this common order.

(2.) The brief facts as enumerated in the writ petitions are as under:-

(3.) It is also prescribed in the said notification that the minimum and maximum age limit of the candidates was to be considered on the 1st day of January, 2003. On that date, the petitioner had crossed the upper age limit. The petitioner has questioned the subsequent notification before this Court and sought a direction for considering the age of the petitioner as on 01.01.2002, when she applied pursuant to the earlier notification and was within the prescribed age as on the cut-off date. This Court-vide its order dated 07.04.2005 passed in SWP No.2301/2003 directed the respondents to accord consideration to the petitioner for selection as teaching guide under RET scheme or any other scheme as has been notified for engagement of teachers in Village Morchapur, Tehsil Bishnah considering her eligible as having applied pursuant to the notification issued in the year 2002. Even though the selection of private respondent-Rakesh Kumar was not set aside, however, the direction was issued to accord consideration to the petitioner for selection as teaching guide under RET scheme.