SHABNAM AKHTAR Vs. STATE OF J&K

JUDGEMENT

(1.) Panel prepared for engagement as Rehbar-e-Taleem against non-medical stream for upgraded Primary School, Gower under SSA Scheme, pursuant to the Advertisement Notice No.CEO/J/K/SSA/2009/375-77 dated 11.12.2009, by the Zonal Education Officer, Marwah, in which Ravi Kant-respondent No.5 figured as the selected candidate, has been questioned by the petitioner-Shabnam Akhtar, inter alia, on the ground that the Panel was prepared without giving wide publicity to the Advertisement Notice, as a result whereof, she like many others situated similarly, who resided in the remote areas, which were cut off due to heavy snowfall and would not know about the Advertisement Notice for lack of communication facilities, was deprived of the right to seek consideration for engagement as Rehbar-e-Taleem.

(2.) To support her contention that the Advertisement Notice was not given wide publicity and the villagers did not come to know about it, reliance is placed on the Resolution of the members of the Village Level Education Committee and the Communication, whereby Director, School Education, Jammu had sought explanation from the Chief Education Officer, Kishtwar on her Representation.

(3.) Responding to the petitioner's plea in the Writ Petition, the State-respondents deny the petitioner's plea that wide publicity had not been given to the Notification asserting that Applications were invited for engagement of Rehbar-e-Taleem under SSA Scheme for 71 upgraded Schools, which included the Upgraded Primary School, Gower, giving it wide publicity by publishing the Advertisement Notice in the Newspapers, placing copies thereof on the Notice Board of the Chief Education Officer, Kishtwar and Zonal Education Officer, Marwah, besides on the Notice Board of the Upgraded Primary School, Gower. Copy of the Advertisement Notice is stated to have been sent to the concerned Village Level Education Committee too. It is further indicated that the Advertisement Notice was issued on 11.12.2009 and the last date for submission of Forms was 29.12.2009. The Tentative Panel prepared by the Zonal Education Officer, Marwah was displayed in the village for seven days w.e.f. 27.01.2010 to 02.02.2010. The petitioner had neither applied pursuant to the Advertisement Notice nor did she submit any objections to the Panel prepared by the Zonal Education Officer, Marwah during the period it remained displayed in the village.