NIDHI SHARMA Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Cma No. 797 of 2007

(2.) Petitioner-Nidhi Sharma and respondent No.6- Mohan Singh claim selection and engagement as Rehbare- taleem-3rd Teacher in Government Primary School Tolla- Plahi Basholi. According to the petitioner, respondent no.6 was ineligible to compete for selection against the post of 3rd Teacher (Rehbar-e-taleem), for, he did not possess the essential qualification of Graduation needed therefor, and his qualification of BPED and MPED was not equivalent to Graduation. Another reason advanced by her to oppose respondent No.6 s claim and support her candidature for selection and engagement, is the dismissal of respondent No.6 s Writ Petition (SWP) No. 2230/2003 where he had questioned the selection of the petitioner as Rehbar-e-taleem. The petitioner claims selection and engagement as 3rd Teacher on the basis of her superior merit.

(3.) Considered the submissions made by the learned counsel for the parties at the Bar.