PARVEEN AKHTER Vs. STATE OF J AND K

JUDGEMENT

(1.) The Petitioners in these two Writ Petitions are the members of the Jammu and Kashmir Education (Gazetted) Service which is governed by the Jammu and Kashmir Education (Gazetted) Service Recruitment, Rules 1992. They are working as Lecturers in various disciplines in their respective Higher Secondary Schools (10+2).

(2.) The Jammu and Kashmir State Government has another service known as the Jammu and Kashmir Education (Gazetted) Colleges Service which was earlier regulated by the Jammu and Kashmir Education (Gazetted) Colleges Service Recruitment, Rules 1995, which were later repealed by the Jammu and Kashmir Education (Gazetted) Colleges Service Recruitment, Rules 2004, in terms whereof, mode of recruitment to the post of Lecturer in the Jammu and Kashmir Education (Gazetted) Colleges Service was indicated as 60% by direct recruitment and 40% by selection from amongst the Lecturers of Higher Secondary School/Head Masters/Zonal Education Officers/Additional Zonal Education Officers /Zonal Education Planning Officers, having teaching experience of five years at Higher Secondary level in the Subject concerned, on the basis of open competition.

(3.) The Jammu and Kashmir Education (Gazetted) Colleges Service Recruitment, Rules 2004 have been repealed by the Jammu and Kashmir Education (Gazetted) Colleges Service Recruitment, Rules 2008 vide SRO 423 notified on December 23, 2008.