FEROZA AKHTER Vs. STATE AND ORS.

JUDGEMENT

(1.) By the medium of this petition, petitioner has challenged Order No.ZEO/K/1254-56/09 dated 26.11.2009 passed by respondent no.4, whereby respondent no.5 has been engaged as a Rehbar-e-Taleem Teacher under Sarva Shiksha Abhiyan in newly upgraded Middle School at Dadipora, Tehsil Kulgam, on the grounds taken in the writ petition.

(2.) The facts in brief are that an advertisement notice came to be issued on 15.01.2009 in Greater Kashmir inviting applications from the eligible candidates having 10+2 qualification and above with Science and Math background from revenue Village Dadipora. Petitioner and respondent no.5 applied. Petitioner was having math background upto 10+2 level, whereas respondent no.5 was having the math background upto graduation level.

(3.) Precisely the case of petitioner is that though she is more meritorious than respondent no.5, but the official respondents while ignoring the rules and regulations governing the filed paved the way for making selection of respondent no.5.