KHURSHEED AHMAD SHEIKH Vs. STATETLT

JUDGEMENT

(1.) BY the medium of this judgment, all the writ petitions are proposed to be disposed of together as the controversy involved is similar and raise common question of law and facts.

(2.) IN these writ petitions, the petitioners have averred that they have on their credit the Post Graduate Degrees obtained from Ponnaiyah Ramajayan INstitute of Science & Technology, University, Tamil Nadu, Thanjavur, hereinafter for short as PRIST and the same has not been considered by the respondents while making selection for the posts of Rehbar-e-Taleem for different Primary and Middle Schools of District Budgam.

(3.) THE petitioners in these petitions have to their credit, B.A, M.A. & B.Ed from Kashmir University and M.Ed. from PRIST University; have been interviewed for the post of Teacher in District Cadre Pulwama. THEy apprehend that despite being interviewed, they, like others, may not receive the due consideration to their M.Ed degrees obtained from PRIST University, therefore, seek a direction to this effect in the name of respondents. Petitioners in this writ petition seek a direction in the name of respondents to the effect that they be interviewed and their higher qualification of M.Ed. obtained from PRIST be given due weight-age.