STATE OF J&K & ORS. Vs. TEHZEEMA BANO

JUDGEMENT

(1.) By medium of this Letters Patent Appeal, judgment dated 08.08.2011 ren dered in SWP No. 1716/2010 is sought to be set aside.

(2.) One vacancy of RET teacher which had fallen vacant due to resignation of one Bil quaes Badroo in Upper Primary School, Chalpora, Zone Raj war Applications were invited vide Advertisement Notice dated 27.02.2009 from amongst eligible candidates having qualification of 10+2 and above, for supplying the said vacancy.

(3.) Amongst others, respondent (Tehzeema Banoo) had also applied. She pos sesses B.A. B.Ed, qualification and on consideration was found to be meritorious. On final consideration, Director School Education, Kashmir rejected her claim vide his order dated 17.06.2010 by referring to the amendment in SSA norms w.e.f. 01.04.2008, which provide that all the vacancies in upgraded Primary Schools are to be filled up from amongst the candidates having Math/Science background.