LAWS(J&K)-2011-5-60

SHAHNAZ BEGUM Vs. STATE & ORS

Decided On May 31, 2011
SHAHNAZ BEGUM Appellant
V/S
State And Ors Respondents

JUDGEMENT

(1.) Two vacancies of Rehbar-e-Taleem (for short R.E.T) Teachers under S.S.A 2005-06 were to be supplied in the School situated at Ramluta (Zone- Balakote). The merit list of the candidates was prepared wherein five candidates figure, which include the petitioner and respondent no. 5 & 6. Respondent no.5 is shown to have secured 41.50% in 10+2 and 55.33% in Graduation. Respondent no.6 possessed qualification of 10+2 and is shown to have secured 46.67% whereas the petitioner for qualification of 10+2 is shown to have secured 44.66% and after including Adeeb-e-Kamil is shown to have secured 58%.

(2.) Respondents have resisted the claim of the petitioner on the grounds taken in their reply.

(3.) Heard learned counsel for the parties.