ASHAQ HUSSAIN BHAT Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 17th May, 2010 of learned Single Judge passed in a bunch of writ petitions bearing SWP Mos. 1457/2008, 1414/2008, 424/2009 and 965/2009. Petitioners' in SWP No. 1457/2008 are aggrieved of the said judgment.

(2.) Brief facts are as under:

(3.) The present matter pertains to the Primary School Haranjguro and Primary School Danas. Private Respondent Nos. 6 & 7, who got selected in the said process of selection are the candidates with science and math background. The Petitioners have been dropped. The reason given by the official Respondents for not selecting them is that the Petitioners are not with science and math background as such, could not be considered and selected in the process. A writ petition was filed by the Petitioners before this Court which alongwith other writ petitions was taken up for consideration and ultimately dismissed vide order dated 17th May, 2010, impugned in the present appeal. In respect of the petition filed by the present Appellants, learned Single Judge observed as under-