JAGDISH KUMAR Vs. STATE & ORS

JUDGEMENT

(1.) To seek response from the eligible desirous candidates for selection and appointment of Rehbar-e-Taleem Teachers under SSA Scheme for various schools in District Jammu including Government Middle School Sandrote, Zone Dansal, an advertisement notice vide No. DIP/J-1233/05 dated 15.07.2005 came to be issued. It is averred that petitioner being eligible having 10+2 qualification applied for the same, Village Level Committee Sandrote also approved and recommended the name of petitioner for appointment as Rehbare-e-Taleem Teacher in the said School and, thereafter, tentative list of candidates was also issued on 26.07.2006 (annexure "E"). Despite his recommendation/selection, appointment letter was not issued in his favour by the competent authority for the reason that his name was reflected in a criminal case.

(2.) The inaction of the respondents constrained the petitioner to file instant writ petition before this court.

(3.) Respondents have failed to file reply.