PARVEZ AHMAD BHAT Vs. GAZALA MASSODI

JUDGEMENT

(1.) THESE appeals arise out of the judgment and order dated 04.12.2012 whereby the learned Writ Court has allowed the writ petition, SWP no.1506/2012, quashing the select list of candidates for the posts of teachers in District Kupwara. Since the reliefs granted by the learned Writ Court are multi -faceted, we would refer to the same at appropriate place in this judgment. Bare facts shrouding the controversy are summarised hereunder.

(2.) THE Service Selection Board issued a composite advertisement notice no.07 of 2010 dated 12.11.2010 inviting applications for 5845 State / Divisional / District cadre posts borne on different departments of the State Government, which included the posts of teachers requisitioned by the School Education Department to fill up the vacancies of the posts in the Government Schools in various districts of the State. There is no dispute that the posts of teachers are borne on the district cadre of the service. Therefore, it was stipulated that only those candidates belonging to the concerned district could apply. This condition, however, did not bind the candidates belonging to Scheduled Caste category. For District Kupwara, 563 posts were so notified with the following break up:

(3.) CONSEQUENT upon the above, the Open Merit Category candidates are stated to have been interviewed from 04.05.2011 to 03.06.2011 and reserved category candidates on 21.06.2011 and 22.06.2011.