JUDGEMENT
HARISH TANDON, J. -
(1.) The petitioner has assailed the decision of the District Project Officer dated 23rd September 2009 by which engagement of the petitioner as Additional Para teacher was cancelled and the private respondent was directed to be engaged to such post.
(2.) Pursuant to the advertisement, inviting application from the aspirants for engagement to the post of Additional Para Teacher in Sayed Kulut Adarsha Vidyapith (Primary School), the petitioner and the private respondent, along with other aspirants, applied before the concerned authority. One of the eligibility criteria, as enshrined in the said publication, is that the aspirant should be a resident of the same village and/or the same Village Education Committee. It is further provided that in the event suitable candidates are not found from the said village and/or the Village Education Committee, the candidates of the adjoining village and/or the Village Education Committee shall be considered.
(3.) Last date of submission of application was also fixed by the Selection Committee. One of the clauses of the said publication provides for submission of residential certificate, educational qualification and age certificate along with the application by the aspirants.;
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