NASEER AHMAD KHAN Vs. STATE

JUDGEMENT

(1.) Vide advertisement notice issued by Respondent No. 4 under his No. ZK/3964-66 dated 18.8.2009, applications have been invited from the Candidates for engagement against one post of ReT teacher under SSA scheme at zonal level for zone Kunzar. Minimum qualification prescribed is 10+2 and above. Vide notification dated 21.11.2009, tentative list of prospective candidates for engagement as RT in various zones which include zone Kunzar has been notified wherein Respondent No. 5 is shown as prospective candidate. Petitioner has field the objections before Respondent Zonal Education Officer contending therein that he is superior in merit as against the selected prospective candidate Parvez Ahmad Khan (Respondent No. 5). Without waiting for the results of the objections so filed instant petition has been filed.

(2.) Admittedly qualification of the Petitioner is 10+2, B. Sc. B. Ed, M. Sc. in Bio Technology from IASE (Deemed University) and M. Phil, from Global Open University, Nagaland. The qualification of Respondent No. 5 (Parvez Ahmad Khan is B. Sc. and M. Ed.

(3.) The contention of learned Counsel for the Petitioner is that the Petitioner being highly qualified has a preferential right of being engaged as RT.