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Judgment
R.K. Agarwal, J.—Heard Sri Satish Chandra Srivastava assisted by Sri Arvind Srivastava, Learned Counsel for the petitioner learned Standing Counsel, who represents the respondents No. 1 and 2 and Sri R. K. Tripathi, who represents the respondent No. 3.
The candidature of the petitioner has been rejected only on the ground that she has passed her Higher Secondary School Examination from Madhyamik Shiksha Mandal, Madhya Pradesh, Bhopal and has not done her Intermediate from Madhyamik Shiksha Parishad, U.P. Allahabad. It is not indispute that the Higher Secondary School Examination conducted by the Madhyamik Shiksha Mandal, Madhya Pradesh, Bhopal is duly recognised by the State Government. The candidature has been rejected on wholly irrelevant consideration. She has been placed at serial No. 1 in the select list. No other deficiency or disqualification having been pointed out. There is no justification for not selecting the petitioner for training for the post of Shiksha Mitra.
In the result, the writ petition succeeds and is allowed the impugned order dated 15-2-2001 filed as Annexure No. 1 is set aside. The Basic Shiksha Adhikari, Block Kaushambi, District Kaushambi, is directed to proceed with the matter in the light of the observations made above.
A certified copy of this order may be issued to the learned Counsel for the parties on the payment of usual charges by today.