ABDUL RASHID KHAN Vs. STATE

JUDGEMENT

(1.) With the consensus of learned Counsel for the parties, both the petitions are taken up for final disposal at admission stage, as such, both petitions are admitted.

(2.) Subject matter of dispute in both the petitions pertains to filling up of one post of ReT as has become available due to resignation of one of the appointed candidate, so this judgment will govern both the petitions.

(3.) After inviting applications for filling up two ReT posts in newly upgrade Primary School, Chekrashipora, vide notification No. ZEOB/Bpr/156-57 dated 5.9.2008, panel came to be prepared and notified on 2.8.2009 in which two candidates, namely, Elias Maqbool Ward and Mohammad Aslam Wani respectively figured at serial No. 1 and 2 whereas writ Petitioner Abdul Rashid Khan in the order of merit stood at serial No. 3.