HASINA AKHTER Vs. STATE & ORS.

JUDGEMENT

(1.) The instant appeal seeks reversal of judgment dated 9th February, 2009, for short impugned judgment, passed by the learned Writ Court in SWP No. 756/2008.

(2.) A brief narration of the controversy is deemed appropriate, thus:

(3.) Appellant responded to the advertisement No. CEO/Pul/SSA/07/849 dated 25th September, 2007, seeking applications from aspiring candidates to undergo selection process, amongst others, for the post of 3rd Teacher, Rehbar-e-Taleem, for short ReT, Upper Primary School, for short UPS, Mandina, Pulwama.