SHABIR AHMAD MIR Vs. STATE

JUDGEMENT

(1.) An Advertisement Notice came to be published on 1st January, 2011 in a Local Newspaper Tameel-i-Irshad bearing endorsement No. DIP JK No. 11235 dated 31st December, 2010, whereby applications were invited for engagement of Rehbar-e-Taleem Teachers in UPS Warson Kashmir and UPS Warson Gujran.

(2.) Corrigendum to the said Notice was issued vide No. ZEO/K/2847 dated 7lh January, 2011 and published in the same Newspaper in its issue dated 8th January, 2011, whereby time for submitting the applications was extended from 7th January, 2011 to 12th January, 2011. The corrigendum also provided that age of the candidates shall be reckoned on the 1st January, 2011 instead of 1st January, 2010 as provided earlier.

(3.) Consequent of the said corrigendum a representation was addressed to Chief Education Officer for its quashment, who in turn directed the Zonal Education Officer to complete the process as per the terms and conditions contained in the advertisement notice published on 1st January, 2011.