DAL SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Aggrieved by empanelment for selection as Rehbar-e- Taleem in Schools situated at village Alni Gangota Tehsil Gandoh of District Doda, the petitioners - seven in number, approached this Court in the year 2004 seeking directions against State and its functionaries in Education Department not to appoint respondent Nos. 8 to 16 as Rehbar-e-Taleem and for a Command to them to appoint only eligible candidates of village Alni Gangota as Rehbar-e-taleem.

(2.) Their Writ Petition, dismissed in default of appearance on December 15, 2007, was later restored but only insofar as it pertained to Mahesh Chander and Taslima Begum, petitioner Nos. 2 and 6.

(3.) Zahida Bano W/o Anayat Hussain was impleaded as respondent No.17 vide order dated 03.11.2009. Considering the respondents Response to Writ Petition and finding that the only dispute that needed consideration was as to whether or not, the respondents were residents of village Alni Gangota and entitled to consideration for empanelment, selection and engagement as Rehbar-e- Taleem, it was considered appropriate to get an enquiry conducted for factual finding on the issue of actual residence of the respondents.