SHAFEEQA AKHTER Vs. STATE OF J AND K

JUDGEMENT

(1.) Appellants' Writ Petition SWP No. 1815/2009, questioning Mushtaq Ahmad Magray-Respondent No. 5 and Farooq Ahmad Rather-Respondent No. 6's empanelment as Rehbar-e-Taleem in the newly opened Primary School Parry Pora Kurhama, Ganderbal, was dismissed by a learned Single Judge of this Court holding that their qualification of M.A (Education) did not deserve the weightage given to the M.Ed. Degree and that their qualification was not equivalent to the Respondents' professional qualification of B.Ed. which entitled them to preference in the matter of selection.

(2.) They have questioned the Writ Court's judgment in this Letters Patent Appeal.

(3.) We have considered the submissions of learned Counsel for the parties and perused Government Order No. 1503-Edu of 2003 dated October 01, 2003.