SHAHEENA MASARAT (MS.) Vs. STATE

JUDGEMENT

(1.) The State of Jammu and Kashmir in exercise of its power conferred upon it by Article 162 of Constitution of India launched a Scheme called Rehbar-i-Taleem Scheme (for short Scheme) by issuance of Government order No. 396-Edu 2000 dated 28th April 2000. The principal objectives of the Scheme were ;

(2.) It was further provided that the scheme shall be effectuated through services of teaching guides called Re-T in the primary and middle schools to make up the deficiency of the staff as per the existing norms.

(3.) The concept of Re-T was defined and role of village committee was also highlighted. The Village Level Committee (VLC) was also constituted in the scheme. The VLC was to be convened by Zonal Education Officer (ZEO) having been designated as convener of the said committee charged with the duty of assessing the requirement of teachers in the primary/middle school(s) within the area of their operation in due regard to the approved norms of staffing and their role.