REYAZ AHMAD KUMAR Vs. STATE & ORS.

JUDGEMENT

(1.) As against the vacancy of ReT to be supplied in MS Pranhall, petitioner was tentatively selected. As against said tentative selection, respondent No. 7 filed writ petition(SWP) No. 746/2009. During pendency of petition, fresh panel was pre pared by the official respondents wherein Manzoor Ahmad-respondent No. 7 was shown tentatively selected as is clear from the notification published in daily newspaper Srinagar Times in its issue dated 26.8.2009. Petitioner dissatisfied with the same, filed SWP No. 1207/2009.

(2.) With the consensus of learned counsel for the parties, both the petitions were disposed of with the direction to Chief Education Officer, Kulgam-respondent No. 5 to consider the objections as were filed by petitioner Reyaz Ahmad Kumar and in case same would prevail, then list shall be reframed but in case objections fails, then he shall proceed ahead with the select list already prepared.

(3.) An enquiry seem to have been conducted in compliance to the said judgment dated 14.12.2010, passed while disposing of aforesaid two petitions, where-under Additional Deputy Commissioner, Kulgam has clarified that respondent No. 7 is actually resident of Pranhall since September, 2004 when he got married as Khana-Damad at Pranhall. Same position has been communicated by Additional Deputy Commissioner, Kulgam to Chief Education Officer, under No. DCK/Ret/P71/671-72 dated 14.3.2011. Aggrieved by the said communication, petitioner Reyaz Ahmad Kumar filed the writ petition (SWP) No. 393/2012 seeking quashment of the said communication and to command the official respondents to complete the selection process in pursuance of the advertisement notice dated 12.4.2009. Interim direction was issued to the effect that the selection process shall not be concluded till next date before the Bench.