NASREEN QADIR Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner has challenged, inter alia, order bearing No.64CEO/S/2011 dtd. 26/9/2011, whereby respondent No.10 has been engaged as Rehbar-e-Taleem (for short "ReT") in Middle School, Gangbugh, and order No.ZEO/B/SSA/2318-20 dtd. 7/6/2012, whereby respondent No.14 has been engaged as a ReT in Middle School, Gangbugh. A direction has been sought upon official respondents to issue engagement order in favour of the petitioner against the post of ReT in Government Middle School, Gangbugh.

(2.) Briefly stated, the case of the petitioner is that on 23/2/2008, an advertisement notice was issued by respondent No.5, whereby applications were invited for filling up of two posts of ReTs in Middle School, Gangbugh. It was indicated in the advertisement notice that Middle School, Gangbugh, falls in Ward No.65 of the Municipal Committee, Srinagar. A corrigendum to the aforesaid advertisement notice was issued by respondent No.5 on 28/2/2008, wherein it was provided that instead of Ward No.65, Ward No.32 be read in the advertisement notice dtd. 23/2/2008.

(3.) It appears that the petitioner as well as private respondents No.10 and 14 along with other candidates applied pursuant to the aforesaid advertisement notice. A panel of 25 candidates, who had applied for the posts, was prepared by the official respondents. The petitioner as well as respondents No.10 and 14 figured in the said panel. In the panel, the petitioner and respondent No.14 were shown as residents of Ward No.32 whereas respondent No.10 was shown as resident of Ward No.65.