PARIHAR, J. - (1.) THE matter relates to appointment of Shiksha Sahayogi in a scheme floated by the State Government in the name of Rajiv Gandhi Golden Jubilee Pathshala Scheme. THE appointments are given on honorary basis as per the scheme formulated by the State Government.
(2.) WITHOUT going in to the question of maintainability of the writ petition, since there is no violation of any statutory Rules, it would be proper for the petitioner to make proper representation before the District Collector concerned in regard to the grievances raised in the present writ petition and it is expected from the District Collector also to look into the grievances raised by the petitioner and pass necessary orders after giving proper opportunity to all the parties concerned. No interference is called for by this Court in such matters. With the above observations, the writ petition is dismissed accordingly. .;