RAVI KUMAR Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Issue notice to respondents 1 to 4 only. On asking, Mr. Ravinder Sharma, learned AAG, waived notice on behalf of said respondents.

(2.) It is averred in the writ petition that the respondents vide advertisement notice dated 27.12.2011 invited applications from the eligible candidates for filling up the two posts of Rehbar-e-Taleem Teachers for Math and Science stream in upgraded Primary School, Bathal Chak, Tehsil Hiranagar. Petitioner along with other candidates applied for the post of Math Teacher. It is further averred that he was the lone candidate from Village Bathal Chak, Tehsil Hiranagar, but the respon dents without taking into consideration this fact included the name of one Smt. Naseeb Choudhary, respondent no. 5 herein, who is actually the resident of Village Hore, Tehsil Hiranagar. In order to authenticate his contention, petitioner has averred in the writ petition that respondent no. 5 is the wife of one Kamaljeet Singh, respondent no. 6 herein, who has already been appointed as a Rehbar-e-Taleem Teacher in a different habitation, i.e., Village Hore, Tehsil Hiranagar. Further, it is contended that the petitioner also filed a representation before the official respondents for redressal of his grievances, but the same was not consid ered by them.

(3.) In the given circumstances, I deem it proper to dispose of the writ petition with a direction to respondents 3 & 4 herein, i.e., Chief Education Officer, Kathua and Zonal Education Officer, Hiranagar, to redress the grievance of petitioner in the light of averments contained in the writ petition within a period of one month from the date a copy of the order along with a copy of writ petition is served upon them by the petitioner. Registry to also furnish a copy of this order along with complete set of writ petition to Mr. Ravinder Sharma for doing the needful.