BASHARAT HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS by means of this petition seek to quash order No. DDC/B/RT/ Roh/Z/2003/1906 -8 dated 22 -07 -2003 issued by the Deputy Commissioner, Baramulla whereby approval has been conveyed for engagement of education volunteers in EGC Centres created under the Sarva Shiksha Abhiyan Scheme (for short "the Scheme") and order No. ZEO/R/EGS/2585 -87 DATED: 29 -07 -2003 issued by Zonal Education Officer (ZEO) where by respondent No. 7 has been engaged as Education Volunteer at EGC Centre, Gujjar Patti.

(2.) THE Government opened 846 new Primary Schools in the State of J&K in all the Districts of the State in implementation of the Scheme sponsored by Government of India. Against the posts earmarked for District Baramulla, a post was to be filled up in Primary School Gujjar Patti. Advertisement was issued inviting applications from desirous candidates by the ZEO vide No. ZEO/R/4058 dated : 26 -03 -2003. The eligibility qualification mentioned in the notification is 10+2 or above. The petitioner being 10+2 applied for the post seeking consideration and selection. Respondent No. 7 a matriculate also applied. Respondent No. 7 was selected by the Committee and selection has been approved vide the impugned order dated : 22 -07 -2003 and also appointed vide impugned order dated : 29 -07 -2003.

(3.) THE petitioner seeks to quash the aforesaid order on the ground that the petitioners, according to the advertised qualification are eligible to seek consideration whereas the respondent No. 7 being matriculate was not eligible to apply and seek consideration.