(1.) I have heard learned counsel for the petitioner. The petitioner is aggrieved by the fact that although the petitioner had more marks, the private respondents have been selected as Para teachers by the Am Sabha (General Meeting of the villagers).
(2.) The petitioner has placed reliance upon a letter dated 08.6.2005 issued by the Rajya Pariyojna Nideshak. Although that letter is not on record of this writ petition, but a xerox copy of the letter has been given.
(3.) This letter alleges that the Village Education Committee has been violating the directions and standards prescribed at the State level and according to the directions, the persons who have higher qualification should be given priority.