LAWS(J&K)-2022-2-12

SUMAN SHARMA Vs. STATE OF J&K

Decided On February 08, 2022
SUMAN SHARMA Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) In this petition, the petitioner has called in question Government order No. 631-Edu of 2015 dtd. 29/12/2015, whereby respondent No. 1 had introduced the screening test to assess the teaching ability of ReTs.

(2.) Respondents have also filed the objections.

(3.) Learned counsel for the parties submit that the aforesaid order was later withdrawn and the provision of screening test was not given effect to. However, the respondents in their objections submit that the petitioners who were appointed as ReTs are now regularized as General Line Teacher.