BILQUEES AKHTAR Vs. STATE

JUDGEMENT

(1.) BOTH these petitions are being disposed of by this common order as the petitioners seek their engagement as Rehbar -e -Taleem in Primary School, Kanilab.

(2.) PETITIONER Bilquees Akhtar, seeks a direction for her engagement as Rehbar -e -Taleem on the ground that she is meritorious candidate and her merit had been determined by the Village Level Committee showing her at Sr.No. 1 of the Penal prepared. Petitioner, Amina Rafiq, also claims her engagement as Rehbar -e -Taleem on the same ground. Another ground taken in SWP No. 1585/2001 is that since there was no candidate available from the village where the school is located, both the petitioners have been considered being the candidates belonging to the adjoining villages, the petitioner Bilquees Akhtar has the prior right of appointment on the basis of merit and being her village situated near i.e. half a kilometer to the School than of the village of petitioner Amina Rafiq which is at the distance of two and half kilometers.

(3.) MR . Kawoosa, learned AAG has filed the objections on behalf of the official respondents stating therein that since no local candidate was available from the village where the school is located and in terms of the scheme promulgated vide Government Order No. 396 -Edu. of 200 dated 28 -04 -2000, both the petitioners have been considered. Petitioner, Amina Rafiq, has been found meritorious securing 38 marks is entitled to be appointed as Rehbar -e -Taleem.