TANVEER AHMAD WANI Vs. STATE

JUDGEMENT

(1.) Official respondents issued an advertisement notice for filling up two Rehbar-e-Taleem posts in the discipline of Mathematics and Science in Middle School Hakoora-Upgraded School.

(2.) After having received the response, panel was prepared, wherein, Mukhtar Ahmad Khan figured at serial number No. 1, Abdul Rashid Itoo figured at serial number 2 and Najma Bashir at serial number 3. Mukhtar Ahmad was appointed in Mathematics stream and Najma in Science stream. Javid Ahmad Itoo was figuring at serial number 4 in the panel who questioned the selection of Najma by filing a writ petition-SWP No. 1440/2009 which was allowed with the direction to respon dents to accord consideration to his post graduation certificate. Later on said Javid Ahmad Itoo came to be engaged being more meritorious as compared to Najma.

(3.) It is apt to mention herein that candidates who are figuring in the panel or even the drop-outs have not questioned the engagement of Mukhtar Ahmad or the Advertisement Notice till today. In the instant writ petition, the engagement/appointment of said Javid Ahmad Itoo is put to challenge on the ground that selection was to be made on habitation basis and not from the entire revenue village.