ANITA DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner seeks a writ of certiorari to quash the tentative select panel of Rehbar-e-Taleem prepared by the official respondents for Middle School, Chander Bani and Middle School, Hangh of village Akera Hangh with a further direction to the official respondents to re-draw the panel in accordance with the advertisement notice dtd. 16/7/2013 and Government Order dtd. 4/8/2010.

(2.) Vide advertisement notification dtd. 16/7/2013, respondent No.3 invited applications from eligible candidates for filling up several posts of Rehbar-e-Taleem lying vacant in different schools of district Kishtwar. Notified vacancies included one post of Rehbar-e-Taleem for Middle School, Chander Bani and one for Middle School, Hangh of village Akera Hangh falling in education zone Drabshalla, district Kishtwar. The petitioner, claiming to be eligible for the said post, submitted her application form for consideration and engagement as Rehbar-e-Taleem. It is claimed that respondent No.4 prepared the merit panel of the eligible candidates and showed the name of the petitioner at serial No.3. Grievance of the petitioner is that in terms of the orders passed by the Secretary to the Government, Department of School Education dtd. 4/8/2010 and Government Order No.635-Edu of 2010 dtd. 4/8/2010, the petitioner alone was entitled to be considered and placed at serial No.1 amongst the eligible candidates.

(3.) It is the contention of learned counsel for the petitioner that the official respondents have prepared the panel in violation of the Government Orders aforesaid and have, thus, placed the petitioner at serial No.3, whereas she was entitled to be placed at serial No.01.