MUBEEN ARA Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) Held:

(2.) Precisely, the case of petitioner is that she applied for the post of Rehbar-e-Taleem Teacher in Primary School Sarpan on the basis of her having acquired the qualification of 10+2 with 268 marks out of 600. The Village Level Committee also recommended her name and she came to be appointed as such in the said school vide order dated 15.01.2004. It is further averred that after completion of five years service, she came to be regularized/confirmed as a General Line Teacher with effect from 16.01.2009 vide order dated 10.10.2009 issued by the Zonal Education Officer, Drabshalla. It is contended that respondent nos.3 & 5, thereafter, without hearing the petitioner, arbitrarily terminated her services vide the impugned orders. Aggrieved by the same, the petitioner has challenged the said orders by medium of present writ petition.

(3.) Respondents 1 to 7 have filed objections, resisting the writ petition.