(1.) The Zonal Education Officer, Anantnag respondent no. 4 herein, on 27-4-2007 issued an advertisement notice bearing no. ZEO/Ang/4727 inviting applications from eligible candidates for Rehbar-e-Taleem positions available in Government Boys Middle School U.N Gund, Boys Middle School Zradipora, SSA School Cherkikanal Itoo Monghal, SSA, School Chak-i-Shahabad Monghall, pri mary School Mukhdampora, Monghall. As regards Primary School Mukhdampora, Monghall, the applicalions were invited for 3rd teacher (replacement).
(2.) The petitioner, a resident of village Monghall having B.A. Degree to her credit responded to the advertisement notice. The respondents, according to the petitioner, after the panel was prepared without any reason or justification avoided to act on the panel to the extent it related to the petitioner. The petitioner's case is that she figured at serial no. 4 in t he panel and the candidate at serial no. 1 in the panel having withdrawn from the competition, the petitioner and the candidates at serial numbers 2 and 3 in the panel were entitled to be considered for appointment.
(3.) The Chief Education Officer, Anantnag respondent no. 3 herein, ignoring repeated representations made by the petitioner for her appointment against the third teacher post vide no. CEO/A/Per/15089/08 dated 30-09-2008 asked respon dent no. 4 to re-advertise the post least, realizing that the post was already adver tised vide advertisement notice dated 27.04.2007 and even selection process stood concluded. The respondent no. 4 accordingly vide no. 3108-10/08 dated 03.10.2008 issued advertisement notice inviting applications from the eligible candidates for Rehbar-e-Taleem position in Government Primary School Mukhdampora; Monghall.