ZEENAT ZEHRA Vs. STATE OF J AND K

JUDGEMENT

(1.) Mst. Zeenat Zehra is aggrieved by her placement at serial No.2 in the Panel prepared for selection of Rehbare Taleem in Upper Primary School, Chanderkote- Kunfer against vacancy in Science Stream. Though with lower percentage of marks in 10+2, as compared to that of Tabassam Ara-respondent No.5, the petitioner claims her placement at serial No.1 of the Panel on the ground that the additional qualification of Fazil-I-Urdu obtained by her from Jamia Urdu Kashmir, stated recognized by Aligarh Muslim University and Moulana Azad National Urdu University and equivalent to Graduation, makes her better in merit to the respondent.

(2.) Her Claim is contested by the State-respondents and the contesting respondent, inter alia, on the ground that qualification of Fazil-I-Urdu acquired by the petitioner from Study Centre Batote (J&K) cannot be recognized as equivalent to Graduation in view of the UGC guidelines and the decision of University of Jammu in terms whereof, any Course undergone at Study Centres/Franchises of any University except IGNOU is not recognized as valid Degree and her Claim for placement at serial No.1 on the basis of unrecognized additional qualification was untenable. It is further indicated that University of Jammu does not treat or recognize Fazil-I-Urdu as equivalent to Graduation of a recognized University.

(3.) I have perused the documents placed on records by the parties and considered the submissions of their learned counsel.