SHAZIA TABASSUM Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of this petition, the petitioner submits that she belongs to a remote area of Tehsil Mendhar, District Poonch and possesses an educational qualification of 10+2. The petitioner states that she was appointed as EGS guide (IInd)/ teacher on an honorarium of Rs.1000.00 in Mohallah Muglain Saki Maidan, Zonal Educational Office in terms of order No. ZEM/SSA/1066 dtd. 11/10/2005. The petitioner further submits that the petitioner belongs to ALC category.

(2.) It is the specific case of the petitioner that in the year 2008, the Government vide order No. 322- Edu of 2008 dtd. 26/6/2008 upgraded 3617 EGS to the level of Primary School and by virtue of the same order, it was stated that EVS working in the schools shall be appointed as ReTs after confirming the genuineness of the center established. The qualification prescribed in the said order for such conversion was 10+ 2 and if the conduct of the candidate is found to be satisfactory.

(3.) The petitioner states that the EGS center where the petitioner was working was upgraded to Primary School in the month of August, 2009. After up-gradation, one Ms Nayamul Nissa (10+2 Arts), who was also working alongside the petitioner was given effect of the ReT Teacher but the petitioner who is (10+2 Science) was denied the same benefit.