NAVEED JAMAL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioners have challenged the orders bearing Nos. DGYSS/Estt/CAMP/87-95; dtd. 29/10/2019, hereinafter to be referred as impugned order, whereby the engagement of the petitioners as Rehbar-e-Khel, made in terms of Order Nos. DG-YSS/Estt/2907-11 dtd. 15/7/2019; and DG-YSS/Estt/4756-60 dtd. 4/10/2019; in District Srinagar, under wait list/panel, has been cancelled void ab-initio, on the grounds taken in the memo of writ petition.

(2.) The Government of J&K in terms of Govt Order No. 141-Edu (YSS) of 2017 dtd. 27/10/2017, accorded sanction to the adoption of policy formulated by the department of Youth Services and Sports regarding engagement of Rehbar-eKhel in reference to the Cabinet decision No. 196/12/2017 dtd. 23/10/2017. Earlier the Government, in terms of Order No. 68-Edu (Tech) of 2005 dtd. 16/5/2005, had accorded sanction for adopting the State Policy declaring Sports, Games and Physical Education, compulsory in all Middle, High and Higher Secondary Schools in the State from the academic session 2005-06.

(3.) Rehbar-e-Khel is a person, to be provided to make up for the deficiency of the physical education staff at the Middle, High School level, the engagement of candidates as Rehbr-e-Khel is to be made at the Zone level within a District given the fact that it is not possible to have candidates possessing qualification in physical education available in Villages/Halqas.