SEEMA DEVI Vs. SARITA CHAUHAN

JUDGEMENT

(1.) The judgment and order dtd. 16/7/2019 passed in LPA (SW) No. 48/2019, Seema Devi vs State of J&K and others categorically provides that the official respondents would proceed to finalize the selection process in the light of report dtd. 8/5/2018 obtained pursuant to the directions of the Director School Education, Jammu.

(2.) The contempt proceedings have been initiated as the official respondents have not proceeded to finalize the selection process rather have passed orders stating that the case of the petitioner is not covered by the Rules and do not deserves to be considered, as if they are sitting in appeal over the judgment of the High Court.

(3.) The respondents have filed statement of facts and the compliance report and it is being submitted that the Scheme of Rehbar-e-Taleem (ReT) has been closed in terms of the Government Order No.919-Edu of 2018 dtd. 16/11/2018. This aspect of the matter has been considered by this court vide order dtd. 28/9/2021 and it has been held that since the selection of the petitioner was made in the year 2011 and the petitioner stood selected, the subsequent closure of the scheme would not affect her rights.