ABDUL MAJID Vs. STATE OF J AND K

JUDGEMENT

(1.) Heard Mr. M.I. Sherkhan, learned Counsel for the appellants, Mr. Gagan Basotra, learned Additional Advocate General for respondent Nos. 1 to 4, Mr. M.A. Bhat, learned Counsel for respondent No. 5 and Mr. Z.A. Mughal, learned Counsel for respondent No. 6.

(2.) This letters patent appeal has been directed against the judgment and order dated February 22, 2002, passed by Writ Court in SWP No. 2088/2001, whereby the writ petition initiated by both the appellants as writ petitioners was dismissed on the ground that since the writ petitioners applied for a particular school and their claim having been considered, they could not seek parity with others, who had been posted at other places.

(3.) The basic case of the appellants herein is that both of them, being husband and wife, applied for post of Rebar-e-Taleem in a village Balnoi, pursuant to notice issued by Zonal Education Officer. Merit list of candidates in this regard was prepared by Zonal Education Officer. According to the appellants, there were seven candidates eligible for the post of Rehbar-e-taleem out of the vacancies from village Balnoi. However, to the utter surprise and dismay, despite having requisite merits by virtue of marks, candidature of both of them was rejected and thereby they were deprived of getting the appointment in the posts in the concerned school.