RIAZ AHMED Vs. STATE OF J. AND K.

JUDGEMENT

(1.) Heard Mr. M.I. Sherkhan, learned Counsel for appellant and Mrs. Neeru Goswami, learned Deputy Advocate General appearing on behalf of official respondents.

(2.) By means of this appeal, appellant has questioned the validity of the order dated August 20, 2009 passed by Writ Court in writ petition, SWP No. 1719/2005.

(3.) The grievance meted out in this appeal is that the appellant applied for the post of Rehabar-e-taleem in Primary School Sawjian in the year 2000. On completion of the selection process, the appellant did not find his name in the selection list and, therefore, he was deprived of the appointment. Being dissatisfied with non-selection to the said post, the appellant initiated the instant writ proceeding claiming that his name figured in the list of selected candidates prepared by Zonal Education Officer, Mandi, however, having his requisite qualification and eligibility, he had not been selected.