GOUS Vs. STATE & ORS.

JUDGEMENT

(1.) By the medium of this writ petition, the petitioner is seeking to quash the panel framed for making recommendation of candidates for selection against the two posts of Rehbar-e-Taleem Teachers in Middle School Hoom, Village Kakowthal, Baramulla, with a direction to the official respondents to frame fresh panel, on the grounds taken in the writ petition.

(2.) It is averred in the writ petition that Primary School, Hoom, Village Kakowthal, Baramulla was upgraded to Middle School in the year 2008. Thereafter, an advertisement notice came to be published by respondent no.4 in a daily newspaper, Srinagar Times, of its issue 18.07.2008, inviting applications from eligible candidates having 10+2 qualification and above for filling up two posts of Rehbar-e-Taleem Teachers in the upgraded Middle School, Hoom. After examining the applications, a panel was framed. Petitioner is aggrieved of the framing of panel and tentative selection of respondent no.6 on the ground that respondent no.6 is neither having science or math background, nor belongs to the said habitat.

(3.) Respondents 1 to 4 and 6 have filed objections resisting the writ petition. While controverting the stance of the writ petitioner, it is contended that respondent no.6 along with other eligible candidates applied for the said post in the upgraded Middle School, Hoom. After examining the applications, a panel was framed. Writ petitioner figured at Sr. No.4 in the said panel. Showkat Ahmad Sofi, respondent no.6 herein, figured at Sr. No.3 in the said panel. He invoked the jurisdiction of this Court by the medium of writ petition, SWP No.346/2011. The said writ petition came to be disposed of vide judgment and order dated 04.03.2011 with a direction to the official respondents to consider the engagement of writ petitioner therein (respondent no.6 herein) against the available post of Rehbar-e-Taleem Teacher in the said School in accordance with the rules. It would be advantageous to reproduce the relevant paragraphs of the judgment herein.