VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) In pursuance to Government Order No. 1771-Edu of 2003-04 dt. 30.12.2003, petitioners applied for engagement as Rehbar-e-Taleem teachers in Middle School, Ekhala. Having remained unsuccessful, the petitioners have challenged the action of official respondents in selecting private respondents 5 to 7 as Rehbar-e-Taleem teachers in the aforementioned school.

(2.) The grievance of the petitioners is that the respondent No.4 for extraneous considerations did not consult the local Village Level Committee and issued engagement orders in favour of private respondents without taking into consideration the mandate of Rehbar-e-Taleem Scheme (here-in-after called the Scheme).

(3.) Learned counsel for the petitioners submitted that the petitioners belong to the village Ekhala, where the Middle School is located for which the engagements were to be made. The private respondents are said to be the residents of village Sounder. It is stated that both these villages i.e. Ekhala and Sounder belong to the same Educational Zone namely Marwah; that village Sounder is situated about 20 kms away from village Ekhala and has its own Panchayat and has an independent school; that in terms of the Scheme, the engagement of Rehbar-e-Taleem teacher can be made from amongst the candidates who belong to the area where the school concerned is located. It is thus submitted that the petitioners who are the residents of village Ekhala, where the school is located, had a preferential right over the private respondents who belong to a different village.