ABDUL QAYOOM Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner-Abdul Qayoom has filed this Writ Petition seeking quashing of the Panel prepared by the Zonal Education Officer Peeri (Budhal) for engagement of Rehbar-e- Taleem in the newly opened Primary School P.S. Dung-Rehan Tehsil Koteranka (Budhal) District Rajouri, on the ground that while preparing the Merit Panel, the Zonal Education Officer had ignored the superior claim of the petitioner, whose Merit in 10+2 was higher than that of respondent Nos. 5 and 6, who figured in the Merit Panel.

(2.) HEARD and considered the submissions made by the

(3.) THE material placed by the petitioner on records, indicates him to have cleared the Jammu and Kashmir State Board of School Education Secondary School Examination in Session 2002 (Annual) as a private candidate and thereafter obtained Certificate of Achievement for Class-11th with four subjects, i.e., General English, Education, Political Science and Urdu. Rather than completing the Higher Secondary Examination, i.e. 10+2, the petitioner appears to have passed the Senior Secondary Examination of the Board of Higher