- (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) WITH the consent of the learned counsel for the parties, this writ petition is disposed of finally without inviting counter affidavit from the State -respondents.
(3.) THE petitioner had appeared for selection on the post of Prerak on 12.12.2010 in pursuance of an advertisement/notice issued by the Village Level Committee. The Village Level Committee made recommendation for appointment of the petitioner on one of the posts of Prerak in the village. It seems that aggrieved by the aforesaid decision, Kalindi Gupta approached this Court by way of Civil Misc. Writ Petition No. 43898 of 2013, which was disposed of by an order dated 29th August, 2013 directing the District Magistrate, Ghazipur to consider her grievance and pass appropriate order. It was further provided that while taking decision, the case of the petitioner namely, Ram Vilas Singh Yadav shall also be taken into consideration. In pursuance of the said direction, the District Magistrate, Ghazipur passed an order on 13th December, 2013 wherein he found that there were several cuttings and overwriting in the merit list prepared by the Village Level Committee and consequently, it was found to be doubtful. It was further found that various experience certificates annexed with the application forms have been entered with a different ink in the application form, which also confirms of collusion between the candidates and the applicants. It was further held that Kalindi Gupta was married on 8th of December, 2010 to Sri Pankaj who is resident of Mohalla Harpur, Ward No.13, Nagar Palika Parishad Jamaniya, Ghazipur, whereas the resolution for the selection was passed by the Village Level Committee on 17.1.2011 and thus the candidature of Smt. Kalindi Gupta could not have been considered, being not a resident of the same Nagar Panchayat. Consequently, the selection of the petitioner and Smt. Saroj Kumari on the second post of Prerak was set aside by the District Magistrate and Village Level Committee was directed to reconsider all the applications received until 12th June, 2010, prepare a fresh merit list and pass resolution accordingly.;