SAJAD AHMAD KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The subject matter of the writ petition is Government Order No. ZEO/K/874-76/09 dated 21st August, 2009-Annexure Q; the Order dated 03-03-2009-Annexure I, Order No. DIPK No. 354 dated 11th April, 2009-Annexure M, Order No. CEO/K/Per/3313/09 dated 30th July, 2009.

(2.) Petitioner approached this court by the medium of writ petition, SWP No. 692/2009 and sought quashment of tentative selection list of Rehbar-e-Taleem teachers for the upgraded Middle School Pambal Kulgam, was disposed of by directing the respondents to consider the objections of the petitioner before passing the orders. It is apt to reproduce operative part of the judgment and order herein:-

(3.) Respondents have thereafter passed the order dated 30th July, 2009 which is impugned in this writ petition. It is apt to reproduce the order impugned herein:-