SONIA SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner is aggrieved of an order No. ZEO/SSA/RET/2575-78 dated 11.11.2010 issued by respondent No.5 whereby respondent No.6 has been engaged as ReT in the upgraded Middle School, Shahpur. The petitioner in this petition seeks a direction to respondent Nos. 1 to 5 to offer her appointment as ReT in the aforesaid School in place of respondent No.6.

(2.) Briefly stated, the facts leading to the filing of this writ petition, are that the petitioner being 10+2 with Math subject and a resident of village Shahpur Manyalan, is eligible to be engaged as ReT in Math stream in the upgraded Middle School, Shahpur. She submits that her claim for SWP 2691/2010 appointment as ReT has been rejected by respondent Nos. 1 to 5 primarily on the ground that, at the time of issuance of Advertisement Notification dated 25.4.2009, she was married outside the village Shahpur Manyalan and, therefore, ceased to be the resident of the said village. She further submits that it is true that, at the time of issuance of the Advertisement Notification aforesaid, she was married outside the village aforesaid, but claims that even after her marriage, she continued to remain with her parents in village Shahpur Manyalan as she was adopted by her father after marriage.

(3.) In support of her claim, she places reliance on a certificate issued by the Sarpanch, Panchayat Halqa Doongi Brahamana and a copy of receipt of payment of Chulla Chowkidar. On the basis of the said documents, the petitioner claims that being more meritorious than respondent No.6, she is entitled to be appointed as ReT (Math stream) in the upgraded Middle School Shahpur.