- (1.) Heard Shri Shashi Nandan, the learned Senior Counsel assisted by Sri N.K. Chaudhary for the petitioner, Shri Rakesh Pandey, the learned Counsel for the respondent No. 4 and the learned standing Counsel for the remaining respondents.
(2.) The petitioner's appointment on the post of Shiksha Mitra has been cancelled by the District Magistrate on the ground that she is the grand daughter of the Village Pradhan and was therefore, disqualified as per Clause (10) of the Government Order dated 10.10.2005. The learned Counsel for the petitioner submitted that the said Clause does not include a granddaughter, therefore, the petitioner could not be disqualified. The learned Counsel submitted that the said Clause is exhaustive in nature and has to be read literally leaving no room or scope for any addition.
(3.) Clause (10) of the Government Order dated 10.10.2005 states that 'close relatives' of the Pradhan or of the Secretary will not be appointed as a Shiksha Mitra. The Clause indicates that a 'grand son' is excluded from being appointed as a Shiksha Mitra.;