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Judgment
3 paragraphs · 181 wordsRajiv Sharma, J.—Petitioner has assailed the appointment of Respondents No. 5 and 6 as Primary Assistant Teachers at Government Primary School, Bindla and Government Primary School, Deoridhar.
Mr. P.M. Negi, learned Deputy Advocate General has drawn the attention of the Court to marks obtained by the Petitioner and Respondents No. 5 and 6 in the interview for the post in question. In the interview for Government Primary School, Bindla, the Petitioner has secured 57.7 marks and Respondent No. 5 has secured 64.8 marks. Similarly, in the interview for Government Primary School, Deoridhar, the Petitioner has secured 56.7 marks, whereas Respondent No. 6 has secured 68.2 marks. Since the suitability of the Petitioner vis-�-vis Respondents No. 5 and 6 has been gone into by a duly constituted Selection Committee, this Court will not sit in appeal over the recommendations made by the same. Moreover, no malafides have been alleged against the members of the Selection Committee.
Accordingly, in view of the observations and discussions made hereinabove, there is no merit in this petition and the same is dismissed. No costs.