BABLI DEVI Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has challenged the appointments of private respondents 6 & 7 as Rehbar-e-Taleem Teacher for the Village Tankana. Her grievance is that the School is located in Tankana and being the resident of said locality was eligible for appointment to the said post. It is averred in the petition that the respondents have wrongly interpreted the word 'village' as 'revenue village' while making appointments to the post of Rehbar-e-Taleem Teacher.

(2.) The stand of the respondents is that the word 'village' in the Scheme would mean 'revenue village' consisting of small hamlets. Clarification in this regard was issued by the Government on 24.8.2005. The said clarification clearly mentions that a 'village' would mean 'revenue village' consisting of various hamlets.

(3.) I have heard learned counsel for the parties and perused the record.