SHAFIQA BANU Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner was less than 18 years of age when she applied seeking consideration for engagement as Rehbar-e-Taleem for Primary Schools Khatryar and Patewal Padher in zone Assar of District Doda. Though indicated at serial No. 3 in the Merit Panel, she was denied selection for not possessing requisite minimum age indicated as such in the Notification issued by Director School Education, Jammu in this behalf.

(2.) She has filed this Writ Petition questioning Clause 1(a) of the Notification prescribing minimum 18 years age on 01.01.2004 as one of the essential eligibility conditions for the candidates desirous of seeking selection for engagement as Rehbar-e-Taleem.

(3.) Referring to Mohammad Altaf Mir v. Bilal Ahmad Mir and Ors.,2009 1 SLJ 253, Petitioner's learned Counsel submits that the engagement of Rehbar-e-Taleem being not an entry into Government service, prescribing of minimum 18 years of age as on 01.01.2004 by the Director School Education, Jammu, as it stood indicated in the Jammu and Kashmir Civil Services (Classification, Control and Appeal Rules), 1956 was not permissible and that the Petitioner could not thus be denied consideration for selection.