MUSHTAQ AHMAD RATHER Vs. STATE

JUDGEMENT

(1.) I have Mr. S. Majeed, Learned Counsel for the petitioner. Heard Mr. Kawoosa, Learned AAG for the State. Notice has been served. However, no objections have been filed. At the out set Mr. Kawoosa, AAG, pray for granting of some time, so as to enable him to file objections. This request has been declined. In view of the facts and the point of law involved in this writ petition, I am of the view that granting more time to the respondents would not be of any help to the respondents case. This petition is admitted to be heard.

(2.) PETITIONER was appointed as a teacher under the Rahbar -e -Taleem Scheme to Govt. Pry. School Gadoora, Ganderbal preceded by the recommendation by the duly constituted Selection Committee. While he was serving as such, he has been dismissed by the impugned order dated 24 -11 -2000. The order runs: -

(3.) FROM the order it will clearly appear that the service of the petitioner has been done away with on sole ground that he was found absent on 09 -11 -2000, when the Chief Education Officer, Srinagar visited the school on that day. Petitioner has annexed the letter dated 27 -11 -2000 addressed to Zonal Education Officer Ganderbal by the Headmaster Middle School Kujjar, Ganderbal stating that the petitioner was sent on duty to the office of Zonal Education Officer by the Headmaster for confirmation of the school result on 09 -11 -200, when the Chief Education Officer, Srinagar visited the said school. He has also annexed the letter dated 29 -11 -2000, written by Zonal Education Officer, Ganderbal addressed to the Chief Education Officer, Srinagar, stating that the petitioner was sent on duty on 09 -11 -2000, when the Chief Education Officer, Srinagar visited the school.