SHAHZAD KHALID Vs. STATE OF J&K

JUDGEMENT

(1.) The present review petition has been filed, seeking review of the judgment and order dtd. 9/10/2012.

(2.) It is stated that in the aforementioned petition, the petitioner was not made a party respondent and further that the writ petitioners in SWP No. 2251/2012 had not specifically questioned the order of appointment of the petitioner herein.

(3.) On a perusal of the judgment and order dtd. 9/10/2012, in regard to which, the present review petition has been filed, it can be seen that the directions are general in character. The Writ Court had directed the official respondents to verify as to whether Bandachan was a habitation of Village Gool and whether the said habitation satisfies the two requirements, which were provided in explanation contained in Government order No. 288-Edu. of 2009 dtd. 8/4/2009. It was further ordered that while conducting the enquiry for ascertaining the aforementioned facts, all competing candidates would be given an opportunity of hearing.