RISHI KR. BARBWA RENU DEVI Vs. STATE

JUDGEMENT

(1.) In pursuance to an advertisement notification No.01 of 2009, dt. 14th of Feb'09, applications were invited by the respondent authorities for engagement of Teaching Guide under the scheme of Rehbar-e-Taleem, in Middle School, Sajwal, falling in educational zone Jourian. The petitioners in the above writ petitions along with others applied for the said post. On the recommendations of the Village Level Committee concerned, a select panel was prepared bearing No. ZEOJ/J/SSA-983 dt. 20th of April 09. In the said panel, name of Renu Devi, who is the petitioner in SWP No.2309/09, figured at SI.No.1 and that of Rishi Kumar Barbwa, who is the petitioner in connected petition, SWP No. 193/10, figured at SI. No.2.

(2.) The further fact is that after the aforementioned panel was prepared by the respondent authorities, a writ petition bearing SWP No. 900/09, came to be filed by the petitioner Rishi Kumar Barbwa. A plea was taken that the panel issued by the respondent authorities has not been issued keeping in view the mandate of Government Order No.288-Edu of 2009 dt. 8th of April'09. A direction was accordingly sought to respondents concerned for doing the needful accordingly and make the selection in accordance with the above Government Order. The said plea was accepted by this court and vide order dt. 29th of May'09, passed in the above writ petition, following observations were made:-

(3.) It was in pursuance to the above directions issued by this court, a fresh panel was prepared, in terms of which the petitioner Rishi Kumar Barbwa, contends that he was shown to be a selected candidate for Middle School, Sajwa, under the Scheme. His grievance in the present petition is that in terms of the above select panel, he submitted his joining report before the authority concerned as a Teaching Guide in the aforementioned school but he has not been allowed to join.