RAKESH DIGRA Vs. STATE

JUDGEMENT

(1.) VIDE Government Order No.396/Edu of 2000 dt. 28th of April 2000, sanction was accorded to launch the Scheme of Rehbar -e -Taleem (hereinafter called the 'Scheme) with the following objectives: - -

(2.) THE said Scheme was to effectuate the provision of services of Teaching Guides in the Primary and Middle Schools to make up the deficiency of the staff as per the existing norms. The said teaching guides were to be designated as "Rehbar -e -Taleem teachers and were to ensure the overall development of the personality of children. These teaching guides were to be drawn from the local community for interface and interaction with the community to secure universal management and to check the incidence of dropouts. For the purpose of selection of Rehbar -e -Taleem, there is a composition of Village Level Committee (here -in -after referred to as VLC) with the Zonal Education Officer (In short ZEO) as its Convenor. The said composition of VLC for the purpose of implementation of the Scheme is as under: - -

(3.) THE VLC is to assess the requirement of the teachers in the Primary/Middle Schools within the area of their operation in due regard to approved norms of staffing and the Roll. On the basis of the said assessment, the VLC is to draw up a panel of eligible and qualified persons of the village. The eligibility for engaging Rehbar -e -Taleem under the Scheme is as under: - -