AMRESH SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) These three intra-Court appeals by the appellant are directed against a composite judgment dtd. 3/12/2018 passed by a learned Single Judge of this Court ["the Writ Court"] in SWP No. 2360/2010, SWP No. 2009/2017 and OWP No.1190/2017 whereby the Writ Court has allowed SWP No. 2360/2010 filed by respondent No.8 herein and quashed the orders dtd. 21/8/2010, 1/9/2010 and 17/9/2010 impugned in the said writ petition, whereas SWP No.2009/2017 and OWP No. 1190/2017 filed by the appellant have been dismissed.

(2.) Briefly put the facts leading to filing of these appeals are that the Education Officer, Doda vide his Advertisement Notice dtd. 14/12/2009 invited village-wise applications on prescribed format from the permanent residents of J&K State for engagement of ReTs at village level/Panchayat level/Zone level in various upgraded Primary Schools in different education zones of District Doda. Two posts of ReTs were notified to be filled up in upgraded Primary School, Masri of revenue village, Masri.

(3.) The appellant and respondent No.8 herein along with others responded to the aforesaid Notification and sought their consideration against the aforesaid two posts of ReT in UPS, Masri. On the basis of eligibility and merit, the Zonal Education Officer, Doda prepared and displayed a tentative list of candidates to be engaged as ReTs in UPS, Masri under SSA Scheme. Respondent No.8 along with one Jamsheed Ahmed were tentatively found entitled to be engaged as ReTs in UPS, Masri. Since the panel was subject to objections, as such, the appellant herein filed written objections to the engagement of respondent No.8 on 19/1/2010 and brought it to the notice of the Authorities concerned that respondent No.8 was actually the resident of village Trown and had, by suppression of material facts, obtained another PRC for village Masri much after the cut-off date mentioned in the Advertisement Notification.