SHAFEEQ AHMED Vs. STATE

JUDGEMENT

(1.) During the process of consideration, it is noticed that the representation filed by the petitioner is pending before the respondent No.4, therefore the petition at the admission stage itself, is taken for disposal.

(2.) The conceptual background of Rehbar-e-Taleem scheme is laudable. The underlying object of making up the deficiency of the staff at the elementary level of Education, is to ensure over all development and the personality of the children. Consequential interactive process has an object to check incidence of drop out. It is in the background of the laudable object of the scheme (Rehbar-e-Taleem), the Government vide order No. 597-Edu of 2003 dated 2.6.2003 has accorded sanction to the creation of one thousand, one hundred and seventy nine (10,179) posts of (3rd) teacher for Primary Schools in the consolidated pay (on the Rehbar-e-Taleem pattern) and also creation of hundred posts of teachers for upgradation of one hundred Primary Schools to Middle Schools. Selection/engagement of candidates has to be purely on merit basis by a committee comprising Director School Education (of the province), Chief Education officer and Principal, DIET (of the respective Districts).

(3.) In pursuance of the said Government Order, an advertisement notice has been issued from the office of respondent No.4, whereunder applications have been invited village-wise on prescribed format for the engagement of Rehbar-e-Taleem teachers in various schools which include two posts in P/S Chiniwala situated in village Sangla Zone Bufliaz. In pursuance to Government order No. 288 of 2009 dated 8.4.2009, Addendum has been issued on 15.7.2009 by respondent No.4 and following explanation has been added to the said advertisement notice: