MANSOOR MUBARAK AND ANR. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide notification No. ZEOD/2975-79 dated 15.10.2005, applications were invited from the unemployed eligible candidates for engagement as ReT/EV for up-graded Primary Schools under SSA which include PS Muqami Shaheed Mir (Upgrade) at revenue village.

(2.) In response thereto, only two candidates (petitioners) are shown to have applied, based on which list of the candidates for the said school has been prepared wherein only petitioners figure. Complaint has been lodged by one Abdul Lateef Nazki to the effect that for lack of publicity sufficient number of candidates have not applied.

(3.) Petitioners have earlier filed SWP No.919/2006 titled Mansoor Mubarak & anr v. State & ors. Same has been disposed of on 29.11.2006 wherein, it is recorded that the grievance of the petitioners is that they have been empanelled for appointment as RET teachers in Govt. Middle School, Muqam Shaheed Mir Dangerpora but were not appointed in view of objection to their selection by one Abdul Latif Nazki. On enquiry the objection of Abdul Latif Nazki was not found valid but still petitioners were not appointed. The petition was disposed of with the direction to the Director School Education to consider the matter and dispose it of f after hearing the petitioners and if required the objector also and pass appropriate orders within three weeks where-after the aggrieved party shall be at liberty to re-agitate the matter.