QURAT Vs. STATE & ORS.

JUDGEMENT

(1.) Reply has been filed by respondents No. 1 and 5 to 8. Keeping in view the controversy involved and the respective stands taken by the learned counsel for the parties, reply on behalf of respondents No. 2 to 4 is not required to be filed. The petition, with the consensus of learned counsel for the parties, is taken up for final disposal at its admission stage.

(2.) For supplying two vacancies of ReTs in newly up-graded Primary School, Devalgam, candidates belonging to habitation Wangam who have applied include petitioner and respondent No. 8. Finally respondent No. 8, as against science stream, and one Rouf Ahmad Khan, as against math stream, have been tentatively selected for engagement. Petitioner seeks quashment of the said notification vis-a-vis selec tion of respondent No. 8.

(3.) The requisite qualification is 10+2 or above having science background. The qualification of petitioner is M.Sc./B.Ed. whereas qualification of respondent No. 8 is M.A/B.Ed. Petitioner has done her M.Sc. from Sikkim Manipal University which as alleged is not recognized, so on that count her M.Sc. qualification has been ignored, whereas the qualification of Post-Graduation (MA in English) which the respondent No. 8 possess has been considered, based on which she has been found superior in merit.