DHARMA DEVI Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2009-10-166
HIGH COURT OF ALLAHABAD
Decided on October 12,2009

Dharma Devi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) BY The Court.- Heard the learned counsel for the appellant
(2.) SRI Lakshman Singh and Sri Anuj Kudesia for the State. Admittedly, at the time of applying for the post of Shiksha Mitra, the appellant was holding the office of the Member, Gram Panchayat and was thus, not eligible for applying for the said post in terms of the advertisement dated 2.6.07 and particularly Clause-7 of the Government Order dated 16.12.03.
(3.) THE appointment of the appellant has been cancelled after observing that she was not eligible for the said post.;


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