LAWS(J&K)-2011-6-31

ASMA NABI Vs. STATE & ORS.

Decided On June 10, 2011
ASMA NABI Appellant
V/S
State And Ors Respondents

JUDGEMENT

(1.) Heard

(2.) Applications were invited by the official respondents for the post of 3rd teacher in Primary School Shilipora Petitioner and respondent No 8 namely Manjeet Kour also applied along with other eligible candidates. Petitioner claims engage ment against the post on the basis of her higher qualification. She possesses qualification of M. A. B.Ed. She states that she is the only meritorious candidate and on account of her eligibility academic pursuit and other requisite performance she is entitled to get the engagement.

(3.) Respondents have on the other hand rejected her candidature for the reasons that her Permanent Resident Certificate has been Kept in abeyance.