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Judgment
2 paragraphs · 157 wordsRajiv Sharma, J.—Petitioner has assailed the appointment of Respondent No. 5 to the post of Part Time Water Carrier in Government Primary School, Sach. Primarily, the Petitioner has contended that no marks have been allotted to her by the Selection Committee since the family has donated land measuring 0-13 biswas to the school and also for the distance. Petitioner has not placed any material on record that land was donated to the school. Even with the representation, Annexure A-2, copy of jamabandi has not been annexed. Petitioner was also required to produce the certified copy from the competent authority to certify the distance from the school. Respondent No. 5 has secured 23 marks. Since the suitability of the Petitioner and Respondent No. 5 has been gone into by a duly constituted Selection Committee, this Court will not sit in appeal over the same.
Accordingly, there is no merit in the petition and the same is dismissed.