BANDANA DEVI Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner's engagement as third Teacher under Rehbar-e-Taleem Scheme, ordered vide Zonal Education Officer's No. ZEO/V/634-61 dated 17.01.2004 was terminated by the Zonal Education Officer, Vijaypur (Samba) vide Order of October 18, 2004.

(2.) Respondent No. 5 was thereafter engaged in her place vide Zonal Education Officer's Order No. ZEO/V/975-976 dated November 01, 2004.

(3.) The petitioner represented to the Chief Education Officer, Chairman SSA, Jammu against her termination. A report was, accordingly, sent by the Chief Education Officer, Chairman SSA to the Director School Education, Jammu suggesting her readjustment in PS Mohargarh.