AAMIR HUSSAIN MALIK Vs. STATE OF J&K

JUDGEMENT

(1.) FEELING aggrieved of selection of respondent No. 6 against the post of ReT, petitioner filed the instant writ petition, challenging the same.

(2.) FACTS , which have given rise to the filing of this writ petition, are detailed out as under:-

(3.) THAT the petitioner being eligible in all respects submitted his application form pursuant to the above said advertisement notice before the respondent No. 4 against proper receipt on 27.01.2013. The result of the B. A. Final Year examination of the petitioner was declared on 27.01.2013. The marks card was not available, as such, the petitioner produced the net based marks card before the respondent No. 4. Respondent No. 4 framed the panel without taking into account the B. A. qualification of the petitioner. The respondent No. 4 has only considered 10+2 qualification of the petitioner. The panel was prepared by the respondent No. 4 without taking into confidence the Village Education Committee and also in violation of the norms and rules governing the subject. When respondent No. 4 refused to taken into account the B. A. Final Year qualification of the petitioner and to include him in the panel, the petitioner filed an application before the respondent No. 3 for redressal of his grievance.