TAHZEEMA BANOO Vs. STATE

JUDGEMENT

(1.) Zonal Education officer, Rajwar vide Notification No. 8034/ZEOR dated 27-2-2009 invited applications from the eligible candidates for filling up the post of Rehbare Taleem Teacher ( ReT ) in Upper Primary School, Chalpora, which was caused due to resignation of one Bilquees Badroo. The advertisement notice is taken note of:

(2.) The petitioner having B.A. B.Ed qualification was found to be meritorious candidate for being engaged as ReT. The claim of the petitioner for being engaged as ReT was ultimately considered by the Director School Education, Kashmir and rejected vide Order No. 1309/DSEK/ of 2010 dated 17.6.2010 on the principal ground that under the SSA norms amended from 1.4.2008, all the vacancies in upgraded Primary Schools are to be filled up from amongst the candidates having Math/ Science background.

(3.) Feeling aggrieved of the aforementioned order dated 17.6.2010 petitioner filed the present writ petition in which the Court issued notices to the respondents for filing objection.