JAVIDA AKHTER Vs. STATE

JUDGEMENT

(1.) Heard. Admit.

(2.) The petition, in view of the short controversy involved, is at the request taken up for final disposal at its threshold.

(3.) The dispute between the parties relates to domicile/place of the residence of the petitioner. The Zonal Education Officer, Kunzar--respondent No. 6 herein vide advertisement notice No. ZK/4634-36 dated 11.12.2009 invited applications from the eligible candidates belonging to revenue village Kralwath, for two posts of R.e.T lying vacant in the local school. The petitioner responded to the advertisement notice and so did the respondent No. 7. The petitioner accordingly was included in the list of candidates who applied for the available vacancies. However, the respondent No. 6 scored out her name from the list on the ground that the petitioner had not submitted her Present Residence Certificate and that as per the verification made by the respondent No. 6, the petitioner was presently residing at Model town Sopore, and not eligible for the advertised post.