FIAZ UL REHMAN Vs. STATE OF J&K

JUDGEMENT

(1.) M /s Mohd. Iqbal, Yash Paul and Mohanwar Ram filed Writ Petition (SWP) No. 1644/2010 questioning the empanelment of Jameela Bano and Zia Ul Rehman for selection as Rehbar-e-taleem against two posts available at UPS Billawat on the ground that not being the residents of Village Billawat, the respondents were not entitled to empanelment for selection.

(2.) DURING the pendency of his earlier Writ Petition, petitioner No.1 Mohd. Iqbal along with Om Singh filed another Writ Petition (SWP) No. 2460/2010 questioning the selection of Ayaz-Ur-Rehman, Fiaz-ul-Rehman, Tanzeel-ul-Rehman, Roquya Banu and Tilak Raj as Rehbar-e-taleem in Primary Schools Billawat, Pouni and Madhani.

(3.) THE Deputy Commissioner Ramban has cancelled the Permanent Residence Certificates issued in favour of Writ Petitioners in OWP No. 1584/2011 relying on Circular No. 101/2746/2010 dated 01.06.2010 of the Divisional Commissioner Jammu whereby all the Tehsildars of Jammu Division were required not to issue any Certificate pertaining to Permanent Residence in favour of anybody on any format whatsoever by adopting procedure which was outside the procedure prescribed under the Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963.