RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has arisen under peculiar fact situation. The appointment of respondent No.5, namely, Dev Raj as ReT teacher in the Government Primary School, Tunkhail, Tehsil Paddar made by ZEO vide his Order No. ZEO/P/SSA/10/161-65 dated 30.12.2010 is assailed by the petitioner on the ground that the same has been made purportedly in compliance to the judgment dated 21.09.2010 passed by the Division Bench in LPA(SW) No. 25/2009 which was obtained by suppression of material facts.

(2.) With a view to understand the controversy raised in this petition in proper perspective, it would be necessary to take note of few facts as are relevant for the disposal of this petition.

(3.) With a view to give effect to the Judgment dated 21.09.2010 passed by the Division Bench of this Court, the respondents withdrew the Advertisement Notification which pertained to filling up of one post of ReT teacher in Government Primary School Tunkhail. The petitioner, feeling aggrieved of the withdrawal of the Advertisement Notification, enquired from the official respondents the reason for such withdrawal. It is claimed that, upon enquiry, the petitioner was informed that the post of ReT teacher in Government Primary School, Tunkhail has been withdrawn to give effect to the judgment of the Division Bench dated 21.09.2010.