RANJAT SHARMA Vs. STATE

JUDGEMENT

(1.) BY Government Order No. 396 -Edu of 2000 dated 28.4.2000 a Rehbar -e -Taleem scheme was introduced with the objective of promoting the decentralized management of elementary education with community participation and involvement to ensure accountability and responsiveness through a strong backup and supervision through the community and to operationalise effectively the schoolign system at the grass root level. Under the Scheme provision of services of teaching guides called Rehbar -e -Taleem in the primary and Middle schools to make up the deficiency of the staff was envisaged. The concept of the scheme provided that the person to be provided to make up the deficiency of the staff was envisaged. The concept of the scheme provided that the person to be provided to make up the deficiency of the staff at the elementary level of education will be designated as Rehbar -e -Taleem. The underlying objective was to posit the role of the teaching guide as catalyst for quality education and to ensure the overall development of the personality of the children drawn from the local comunity and accountability of the teacher would be immediately providing for constant interface and interaction with the community to secure universal enrolment and to check the incidence of drop outs. Under the scheme for the prpose of selection, composition of a Village Level Committee, which was to draw panel of eligible candidates form the village in which the primary or middle school was existing, is to be composed of: -

(2.) CHIEF Education Officer Jammu by his Notification No. DIP/J/863 invited applications for filling up the posts of teachers through

(3.) THE panel after being prepared came up for consideration before the Village Education Committee, which passed the following resolution: -