JUDGEMENT
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(1.) Heard learned Counsel for petitioner and perused the record. The writ petition is directed against order dated 10.10.2006, passed by District Magistrate, Sant Kabir Nagar, whereby it has rejected representation of petitioner challenging selection of respondent No. 5, Smt. Sonu Yadav, on the post of Shiksha Mitra.
(2.) Contention of petitioner is that Government Order dated 10th October, 2005, in paragraph 10, prohibits certain categories of family members of Gram Pradhan and in view thereof, respondent No. 5 being wife of brother of Gram Pradhan was also disqualified to be selected for Shiksha Mitra, in view of aforesaid provision.
(3.) The only question which has to be seen is whether Smt. Sonu Yadav, "wife of brother of Gram Pradhan" comes within the category of members of family as described in paragraph 10 of Government Order dated 10th October, 2005, so as to become ineligible for appointment as Shiksha Mitra in Primary School, Dharaichi, Block - Khalilabad, District - Sant Kabir Nagar.;
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