SHABIR AHMAD DAR Vs. STATE & ORS

JUDGEMENT

(1.) Private Respondent came to be engaged as Rehbar-e-Taleem in the year 2004. In terms of the rules, scheme and regulations any person engaged as Rehbar-e-Taleem is en titled to regularization after five years. Respondent has completed five years tenure and was waiting for confirma tion. Noticing the private respondent will be confirmed as teacher, petitioner came to the court with the prayer that the engagement be quashed and his confirmation be not accorded.

(2.) Respondents have filed reply and have contested the writ petition on the grounds taken therein. The main ground is that petitioner was in deep slumber and has not questioned the same at the relevant point of time, al lowing the private respondent to work for the period. In the meantime a vested right has accrued to the private respon dent for claiming confirmation.

(3.) On getting informed that case of the private respondent for his confir mation is under consideration, he in voked the jurisdiction of this court.